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

State of West Bengal - Subsection

Section 51(3) in West Bengal Municipal Corporation Act, 2006

(3)In the case of equality of votes obtained by the candidates for election as Mayor or Chairman, the election shall be made by lot to be drawn in the presence of the candidates in such manner as the Presiding Officer may determine.