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State of Tamilnadu - Section

Section 96 in Tamil Nadu Panchayats (Elections) Rules, 1995

96. Declaration of result of election.

- The candidate who obtains the largest number of votes shall be declared to have been duly elected. In the event of there being an equality of votes between any two or more candidates and the addition of one vote to any one of such candidates will entitle him to be declared duly elected, the Returning Officer shall draw lot in the presence of the members, and the candidate whose name is first drawn shall be deemed to have secured an additional vote and shall be declared to have been duly elected.