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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(4) in Karnataka Command Areas Development Act, 1980

(4)All questions at a meeting of the Authority shall be decided by a majority of the votes of the members present and voting and in the case of an equality of votes, the Chairman or, in his absence, the member presiding will have a second or casting vote.