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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Tamilnadu - Subsection

Section 27A(9) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993

(9)Fifty per cent of the total members shall constitute the quorum and all matters placed before the committee shall be decided by simple majority of the members present and voting.