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[Cites 0, Cited by 0] [Section 50D(2)] [Section 50D] [Entire Act]

State of Maharashtra - Subsection

Section 50D(2)(f) in The Mumbai Municipal Corporation Act, 1888

(f)every question shall be decided by a majority of votes of the members of the Committee present and voting on that question, the presiding authority having a second or casting vote when there is equality of votes;