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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(3) in Jammu and Kashmir Panchayati Raj Rules, 1996

(3)Concerned Chairman of the Block Development Council presiding over the meeting shall declare the result of the voting, the motion shall be declared to have been carried only when it has been passed by a majority of two-third of the members present at the voting.