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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(f) in Telangana Housing Board Act, 1956

(f)all questions at any meeting shall be decided by a majority of votes of the members present and voting and in case of equality of votes, the person presiding shall have and exercise a second or casting vote,