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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(6) in The Punjab Municipal Act, 1999

(6)The motion shall be deemed to have been carried only when it has been passed by a majority of the total number of councillors, excluding the nominated councillors, and by a majority of not less than two-thirds of the councillors, excluding the nominated councillors, present and voting.