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State of Gujarat - Section

Section 96 in Gujarat Panchayats Act, 1961

96. Questions to be decided by majority of votes. - All questions before a meeting of a panchayat or committee thereof or of a gram sabha shall be decided by a majority or votes of the members present and unless otherwise provided in this Act, the presiding officer of the meeting shall have a second or casting vote in all cases of equality of votes:

Provided that in such circumstances and subject to such conditions as may be prescribed, as decision on any question before a panchayat or committee thereof may be taken by circulating the propositions therefor for the vote of members.