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[Cites 0, Cited by 0] [Section 81(9)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(9)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)if at any time during a meeting the presiding authority notices or if it is brought to the notice of the presiding authority that the number of Councillors present including the presiding authority fails short of the quorum required, the presiding authority shall after waiting for not less than fifteen minutes and not more than thirty minutes adjourn the meeting to such hour on the following or some other future days as it may reasonably fix. A notice of such adjournment shall be posted up at the municipal office [at the Municipal Office" the words "and the official website of the Council or Nagar Panchayat] [Inserted by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] and the business which would have been brought before the original meeting, had there been a quorum thereat, but no other business, shall be brought before the adjourned meeting and may be disposed of at such meeting.