Section 52(2) in The Manipur Municipalities Act,1994.
(2)If there be no quorum present at a meeting the Chairperson or in his absence the Vice-Chairperson shall adjourn the meeting to such hour of any future day as he may reasonably fix. A notice of such adjournment shall be fixed upon a notice board in the municipal office, and the business which would have been brought before the original meetings, hag there been, a quorum thereat, shall be brought before the adjourned meeting and may be disposed of at such meeting or at any subsequent adjournments thereof whether there be a quorum present or not.
