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State of Nagaland - Section

Section 57H in Nagaland Municipal Act, 2001

57H. Decision by majority vote.

- Except as otherwise provided in this Act or the Rules made thereunder, all questions which come before any meeting of a municipality shall be determined by a majority of vote of the members present and voting.Provided that the presiding officer of the meeting, in case of equality of votes, shall have a second or a casting vote.