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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Telangana - Subsection

Section 81(b) in Greater Hyderabad Municipal Corporation Act, 1955

(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 had received an additional vote.