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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Assam - Subsection

Section 80(1) in Gauhati Municipal Corporation Act, 1971

(1)The Mayor, or, in his absence, the Deputy Mayor, shall preside at every meeting of the Corporation and shall have a second or casting vote in all cases of equality of votes and his ruling in conducting the proceedings of the meeting shall be final.