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

State of Maharashtra - Subsection

Section 1A(5) in The Maharashtra Village Panchayats Act, 1959

(5)If, in the election of the Sarpanch, there is an equality of votes, the result of the election shall be decided by lots to be drawn by the State Election Commissioner or the officer appointed by him for the purpose.