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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(3) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(3)All questions which come up before any meeting of the Commission shall be decided by a majority of votes of the Members present and voting, and in the event of equality of votes, the Chairperson or in his absence the person presiding shall have a second or casting vote.