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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in The Rules for Election of a Member to Appointments Committee of Madurai Corporation Council

(1)If there are only two candidates, the candidate who secures the large number of votes shall be declared to have been duly elected. In the event of there being an equality of votes between the two candidates, the president of the meeting shall decide by drawing lots in the presence of the members; and the candidates, whose name is first drawn shall be declared to have been duly elected.