Section 51A(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)If, in the election of the Vice-President, there is equality of votes, the result of the election shall be decided by [* * *] [Words 'the President or' were deleted by Maharashtra 36 of 2006, dated 13th December, 2006.] the officer presiding over such meeting by drawing lots.
