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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(3) in Orissa Municipal Act, 1950

(3)If, at the time appointed for a meeting, or within half an hour thereafter a quorum is not present, the meeting shall stand adjourned to some future day to be appointed by the President and three days notice of such adjournment meeting shall be given. The Councillors present at such adjourned meeting shall form a quorum whatever their number may be.