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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(3) in Jammu and Kashmir Wakafs Act, 2001

(3)Subject to the provisions of this Act, all questions which may come before any meeting of a Tehsil Committee shall be decided by a majority of votes of the members of the committee and in the case of equality of votes, the Chairman or in his absence any other person presiding, shall have a second or casting vote.