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[Cites 0, Cited by 2] [Section 111] [Entire Act]

State of Maharashtra - Subsection

Section 111(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(6)All questions shall be decided by a majority of votes of the Councillors present and voting, the presiding authority having a second or casting vote in all cases of equality of votes.