Section 81(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The President may, whenever he thinks fit, and shall upon the written request of not less than one-fourth of the total number of Councillors and on a date not later than fifteen days after the receipt of such request by the President, call a special meeting. [The business to be transacted at any such meeting shall also be restricted to matters specified in clause (1).] [This portion was added by Maharashtra 4 of 1974, Section 18(c).]
