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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Mizoram - Subsection

Section 16(3) in Chakma Autonomous District Council (Village Councils) Act, 2002

(3)The President of the Village Council or any person acting in this behalf shall not vote at the first instance but shall have and shall exercise a casting vote in case of equality of votes.