Section 25 in The Chhattisgarh Municipalities Act, 1961
25. Procedure in case of equality of votes.
- If during the trial of an election petition it appears that there is an equality of votes between any candidates at the election or [nomination] [Substituted by M.P. Act No. 17 of 1994.] and that an addition of a vote would entitle any of those candidates to be declared elected or [nominated] [Substituted by M.P. Act No. 17 of 1994.], then the Judge shall decide between them by lot and proceed as if the one on whom the lot falls had received an additional vote.
