Section 3(4) in Tamil Nadu Debt Conciliation Act, 1936
(4)Where the chairman and members of a board are unable to agree, the opinion of the majority shall prevail. Where the board is equally divided, the chairman shall have [and exercise] [Inserted by section 3(i) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).] a casting vote.
