Section 13(1)(d) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1)(d) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(d)all questions at any meeting shall be decided by a majority of the members present and in case of equality of votes, the person presiding over the meeting shall be entitled to exercise a casting vote; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 13(1)(d) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004