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State of Haryana - Section

Section 73 in Haryana Municipal Corporation Election Rules, 1994

73. Procedure in case of the equality of vote.

- If during the election of Mayor, Senior Deputy Mayor and Deputy Mayor, it appears there is an equality of votes between the candidates at such election and that the addition of a vote would entitle any of the candidates to be elected as Mayor, Senior Deputy Mayor and Deputy Mayor, then the person presiding over the meeting shall decide between them by lot to be drawn in the presence of the candidate, and the candidate on whom the lot falls shall be deemed to have received an additional vote.