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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Himachal Pradesh - Subsection

Section 91(7) in The Himachal Pradesh Panchayati Raj Act, 1994

(7)Except as otherwise provided by this Act or the rules made thereunder all questions coming up before any meeting of a Zila Parishad shall be decided by a majority of votes of the members present and voting and, in case of an equality of votes, the authority presiding at the meeting shall have a second or casting vote.