Section 64 in Arunachal Pradesh Municipal Election Rules, 2011
64. Declaration of results and procedure in case of tie.
- When the counting of vote has been completed for all the polling station in a ward, the Municipal Returning Officer shall forthwith declare the result in Form 35 in the following manner :-(a)the candidate who is found to have obtained the largest number of valid votes shall be declared to have been elected.(b)if after the counting of votes tie is found to exist between any two candidates, and the addition of one vote entitles any of those candidates to be declared elected that shall forthwith be decided between those candidates by lot, and the candidate on whom the lot falls shall be considered to have received an additional vote and shall be declared to be duly elected.
