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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(1) in Haryana Municipal Corporation Election Rules, 1994

(1)If only one candidate for the each office of the Mayor, Senior Deputy Mayor and Deputy Mayor is proposed, such candidate shall be declared to have been duly elected. If the number of proposed candidates is more than one, the voting shall be by ballot. The members present shall be required to vote writing 'Yes' or 'No' on the ballot paper. The candidate getting the maximum number of votes shall be directed to have been elected. Special ballot paper shall be used for such voting, each bearing an official mark to be placed thereon by the Divisional Commissioner.