Section 441E in The Chhattisgarh Municipal Corporation Act, 1956
441E. Procedure in case of equality of votes.
- If during the trial of an election petition it appears that there is an equality of votes between any candidate at the election or nominations and that in addition of a vote would entitle any of those candidates to be declared elected or nominations, then, the Court shall decide between them by lot and proceed as if the one for whom the lot falls had received an additional vote.
