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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Puducherry - Subsection

Section 6(3) in Puducherry Town and Country Planning Act, 1969

(3)All questions at a meeting of the Board shall be decided by a majority of votes of the members present and voting and in the case of an equality of votes, the Chairman or the person presiding shall have and exercise a casting vote.