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State of Andhra Pradesh - Section

Section 62 in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005

62. Equality of votes.

- If there is an equality of votes between any two or more candidates, the Election Officer, shall, after notice to the candidates concerned decide by drawing lots which candidate or candidates he shall declare to have been elected. The Election Officer, shall permit the contesting candidates if the so desire, to sign on the chits before drawing lots.