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State of Assam - Section

Section 15 in Assam Gramdan Act, 1961

15. Conduct of business of Gram Sabha.

- Subject to the provisions of the rules, if any, made in this behalf, the business of a Gram Sabha and of its committees shall be conducted in such manner as may be prescribed by regulations ; and such regulations may specify the cases in which the decisions of the Gram Sabha shall be on the basis of unanimity or a majority.