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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jharkhand - Subsection

Section 77(3) in Jharkhand Municipal Act, 2011

(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before such meeting and brought before, it may be transacted at the adjourned meeting, and no quorum shall be necessary for such adjourned meeting.