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[Cites 0, Cited by 3] [Entire Act]

State of Karnataka - Section

Section 30 in Karnataka Municipal Corporations Act, 1976

30. Equality of votes.

- If there is equality of votes between two or more candidates, the [Returning Officer appointed by or on behalf of the State Election Commission] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] shall decide by drawing lots which candidate shall be deemed to have been elected.