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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(4) in The Gujarat Municipalities Act, 1963

(4)If in the election of the president or the vice-president there is an equality of votes, the result of the election shall be decided by lot to be drawn in the presence of the Collector or the officer presiding in such manner as the Collector or as the case may be, the officer may determine.