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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(4) in The Orissa Town Planning and Improvement Trust Act, 1956

(4)Every matter at a meeting of a Committee shall be decided by a majority at the votes of the members present and voting, the person presiding having a second or casting vote in all cases of equality of votes.