Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 6(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)All questions, at a meeting of the State Urban and Country Planning Board, shall be decided by a majority of the votes of the members present and voting and in the case of equality of votes; the person presiding shall have a second or casting vote.