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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(3)If in the election of the President or Vice-President, there is an equality of votes, the result of the election shall be decided by lot to be drawn in the presence of the Collector or the officer presiding, in such manner as he may determine.