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State of Odisha - Section

Section 29 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

29. Elected candidates.

- The candidate who secured the highest number of votes or if there is more than one vacancy, equal numbers of the candidates securing highest number of votes from the top shall be declared to have been duly elected. If there be an equally of votes between any two or more candidates, the Presiding Officer of the meeting shall decide by drawing lots in the presence of the Corporators present.