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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Assam - Subsection

Section 81(2) in Gauhati Municipal Corporation Act, 1971

(2)If equality of votes is found to exist between any candidates for election as Mayor or Deputy Mayor, the determination of the person who shall be deemed to have been elected shall be made by lot, to be drawn in the meeting in such a manner as the Presiding Officer may determine.