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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(2)(b) in Haryana Municipal Corporation Election Rules, 1994

(b)in so far as that question is not determined by such a decision, the Tribunal shall decide between them by lot and proceed as if the one on whom the lot then falls has received an additional vote.