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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2) in Haryana Panchayati Raj Act, 1994

(2)Except as otherwise provided by this Act or the rules made thereunder, all questions coming up before any meeting of a Panchayat Samiti shall be decided by a majority of the Members present and voting and, in case of an equality of votes, the authority presiding at the meeting shall have a second or casting vote.