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[Cites 0, Cited by 2] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)If, in the election of the President there is an equality of votes, the result of the election shall be decided by lots to be drawn in the presence of the Collector or the officer presiding in such manner as he may determine.