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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(3) in The Gujarat Municipalities Act, 1963

(3)Decisions how to be taken on propositions circulated. - The decision on any proposition so circulated shall be in accordance with the majority of votes of the members of the committee who vote upon it, unless a special meeting is convened to consider the said proposition on a request being made by not less than two members in respect of the proposition.