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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(4) in Karnataka Municipalities Act, 1964

(4)If voting as aforesaid is demanded, the votes of all the members present who desire to vote shall be taken under the direction of the presiding officer at the meeting and the result of the voting shall be deemed to be the resolution of the municipal council at such meeting.