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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2) in The Bihar Municipal Election Rules, 2007

(2)If after the counting of votes is completed an equality of votes is found to exist between any candidates and the 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 to be drawn in such manner as prescribed by the State Election Commission and proceed as if the candidate on whom the lot falls had received an additional vote.