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The Delhi Municipal Corporation Act, 1957 76. Presiding officer.- (1) The Mayor or in his absence, the Deputy Mayor, shall preside at every meeting of the Corporation. 6[(2) In the absence of both the Mayor and Deputy Mayor from the meeting, the members and the persons referred to in sub-clauses (ii), (iii) and (iv) of clause (b) of sub-section (3) of section 3 shall elect one from among the councillors to preside.] (3) The Mayor or the person presiding over a meeting shall have and exercise a second or a casting vote in all cases of equality of votes. 6. Subs. by s. 56, ibid., for sub-section (2) (w.e.f. 1-10-1993).    |
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