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[Cites 0, Cited by 0] [Section 8(9)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(9)(i) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(i)if there are only two candidates, the one who secures the higher number of votes shall be declared to have been elected. In the event of there being an equality of votes between the two candidates, the Secretary shall draw lots in the presence of members present and the candidate whose name is first drawn shall be declared to have been duly elected;