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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(3) in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996

(3)Where an equality of votes is found to exist between any candidates either for the reserved or the unreserved seats and the addition of one vote will entitle any of the candidates to be declared elected, the determination of the person or persons to whom such an additional vote be deemed to have been given shall be made by lots to be drawn in the presence of the Returning Officer and the candidates or their agents who may desire to be present, and in such manner as the Returning Officer may determine.