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 0] [Entire Act]

State of Madhya Pradesh - Section

Section 16 in M.P. Municipalities (Procedure for Conduct of Business) Rules, 2005

16. Decision on question by majority of votes.

- All questions brought before any meeting of the Municipality shall be decided by a majority of votes of the Councillors present, in accordance with the provisions of the Act and all such issues, for which there is no provision in these rules or in the Act or in any other rules made under the Act, shall be decided by majority of votes of the Councillors present.