(5)All questions coming before a Gram Panchayat shall be decided by a majority of votes : [and the person presiding, if he is Pradhan, Upa-Pradhan or an elected member, shall have right to vote] [Inserted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f. 22.12.1994.].[* * *] [Deleted by The Tripura Panchayats (Amendment) Act, 1994, w.e.f. 22.12.1994.]
