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71. Meetings. (1) The Corporation shall ordinarily hold at least one meeting in every month for the transaction of business. 1. Subs. by Act 67 of 1993, s. 49, for certain words (w.e.f 1-10-1993). 2. The words "except in regard to the Delhi Electric Supply Undertaking" omitted by s. 50, ibid. (w.e.f. 1-10-1993). 3. The words ", or the Delhi Transport Undertaking" omitted by Act 71 of 1971, s. 7(b) and the Second Schedule (w.e.f.3-11-1971). 4. The words "or the Delhi Transport Undertaking" omitted by Act 71 of 1971, s. 7(b) and the Second Schedule (w.e.f.3-11-1971). 5. Omitted by Act 67 of 1993, s. 50 (w.e.f. 1-10-1993). 6. Certain words omitted by s. 51, ibid. (w.e.f. 1-10-1993). (2) The Mayor or in his absence the Deputy Mayor may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one-fourth of the total number of councillors 1[and other persons referred to in clause (b) of sub-section (3) of section 3], convene a special meeting of the Corporation. (3) Any meeting may be adjourned until the next or any subsequent date, and an adjourned meeting may be further adjourned in like manner.    |
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