Section 54 — Modification and cancellation of resolution.

The Manipur Municipalities Act, 1994
No resolution of a Nagar Panchayat or of a Council shall be modified or cancelled except by a resolution supported by not less than two-thirds of the total number of Councillors and passed at a meeting whereof notice shall be given setting forth fully the proposed resolution to modify or cancel at such meeting and the motion of proposition for modification or cancellation of such resolution.

Official Hindi (PDF) ↗

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