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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Himachal Pradesh - Subsection

Section 90(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)A candidate obtaining largest number of valid votes shall be declared to be elected to fill the office:Provided that if, after the counting of votes tie is found to exist between any candidate, the addition of one vote will entitle any of these candidate to be declared elected, that shall forthwith be decided between these 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.