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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(f) in The Orissa Town Planning and Improvement Trust Act, 1956

(f)every matter coming before the Trust shall be decided by a majority of votes of the trustees present and voting at the meeting, and in all cases of equality of votes, the person presiding shall have and exercise a second or casting vote;