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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(3)(g) in The Maharashtra Land Revenue (Boundaries Boundary Marks) Rules, 1969

(g)Where the number of validly nominated candidates exceeds the number of persons to be elected, the District Inspector shall declare the candidates who stand among the first three, five, or as the case may be, seven candidates according to the number of valid votes obtained by them to have been duly elected. When an equality of valid votes is found to exist between any two or more candidates and the addition of one vote will entitle any of them to be declared elected, the determination of the candidate to whom such additional vote shall be deemed to have been given shall be made by lot to be drawn by the District Inspector in such manner as he may determine.