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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in The Maharashtra Regional and Town Planning Act, 1966

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