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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)in so far as that question is not determined by such a decision, the District Judge shall decide between them by lot and proceed as if the one on whom the lot then falls had received an additional vote.