Section 92(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)All matters required to be decided by the Corporation or by any Committee thereof shall, save as otherwise provided in this Act, be determined by a majority of the members present and voting at the meeting.[* * *] [Provisos Inserted by U.P. Act 41 of 1976 but subsequently omitted by U.P. Act 17 of 1982 (w.e.f. 04-01-1982).]
