Section 19 in Jammu and Kashmir Municipal Corporation Act, 2000
19. Procedure in case of equality of votes.
- If during the hearing of an election petition it appears that there is an equality of votes between any candidate at the election and that the addition of a vote would entitle any of those candidate to be declared elected, then the prescribed authority shall decide between them by lots and proceed as if the one on whom the lot falls had received an additional vote.
