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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3) in Maharashtra Housing and Area Development Act, 1976

(3)All questions at a meeting of the Authority shall be decided by a majority of votes of the members present and voting; and in the case of an equality of vote, the person presiding shall have and exercise a second or casting vote.