Section 81(13) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(13)Except 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 results recorded in such manner as may be prescribed by rules:[Provided that the nominated councillors referred to in clause (b) of sub-section (1) of Section 9 shall not have the right to vote in the meetings of the Council.] [This proviso was inserted by Maharashtra 41 of 1994, Section 145.]
