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[Cites 0, Cited by 0] [Section 7J] [Entire Act]

Madras Presidency - Subsection

Section 7J(4) in Madras Hindu Religious and Charitable Endowments Act, 1951

(4)In case of difference of opinion among the members, decisions shall be taken by a majority of votes, and where the votes are equally divided the President or the person presiding shall have and exercise a casting vote.