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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(4) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(4)In the case of any difference of opinion amongst the members of the Committee on any point arising in course of disposing of any objection, the decision of the majority of the members present shall be final. In the case of equality of votes, the Chairperson shall have a casting vote.