Section 51(10) in The Gujarat Municipalities Act, 1963
(10)Save as otherwise provided by or under this Act all questions shall be decided by a majority of votes of the councillors present and voting, the presiding authority having a second or casting vote in all cases of equality of votes. Votes shall be taken and result recorded in such manner as may be prescribed by rales in that behalf for the time being in force under clause (a) of section 271.
