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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Tamilnadu - Subsection

Section 134(b) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

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