Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Haryana - Section

Section 29 in The Haryana Municipal Act, 1973

29. Vote of majority decisive.

- Except as otherwise provided by this Act or the rules, all questions which come before any meeting of a committee shall be decided by a majority of the votes of the members present, and in case of an equality of votes, the chairman of the meeting shall have a second or casting vote.