Section 50TV(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Chairperson of the Area Sabha shall convene a meeting of the Area Sabha. The Secretary of the Area Sabha shall thereafter issue a notice of the meeting specifying the date, time and place, as is fixed by the Chairperson. Every such meeting shall be given wide publicity in the area of Area Sabha:Provided that, a period of not more than six months shall elapse between the two meetings of the Area Sabha.
