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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(3) in Kerala Municipality Act, 1994

(3)Every matter coming before the council for decision shall be decided by the majority of votes of the elected Councillors present and in all cases of an equality of votes, the person presiding over the meeting shall have a casting vote, unless otherwise provided in this Act.