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State of Punjab - Section

Section 124 in The Punjab Municipal Act, 1999

124. Adjournment.

(1)In the case of a grave disorder arising in a meeting of the Municipality, the presiding officer may adjourn the meeting or suspend any sitting for a time to be mentioned by him and the reasons for such adjournment or suspension shall be recorded in the Proceedings Book.
(2)No adjournment other than that referred to in sub-section (1) shall be made without the consent of at least one-half of the members present.