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State of Madhya Pradesh - Section

Section 73 in The M.P. Nagarpalika Nirvachan Niyam, 1994

73. Equality of votes.

- If, after the counting of votes is completed and equality of votes is found to exist between any candidates and addition of one vote will entitle any of those candidates to be declared elected, the Returning Officer shall forthwith decide between those candidates by lot and proceed as if the candidate on whom the lot falls has received an additional vote. In such a case the Returning Officer shall add the following words at the end of his declaration-cum-return of election in Form 23 namely "by draw of lot".