Section 169(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)Save as otherwise provided in sub-section (5), all decisions of the [Committee] [The word 'Committee' was substituted for the word 'Tribunal' by Maharashtra 43 of 1994, Section 2(b).] shall be by a majority opinion of the members present and where the opinion is equally divided, the decision of the Chairman shall be the decision of the [Committee] [The word 'Committee' was substituted for the word 'Tribunal' by Maharashtra 43 of 1994, Section 2(b).].
