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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(3) in Tripura Town and Country Planning Act, 1975

(3)All questions at a meeting of the Planning Authority 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.