Section 26 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
26. Power to declare persons elected in certain contingencies.
- If at any election after the counting of votes is completed, an equality of votes is found to exist between any candidates, and the addition of one vote will entitle any of those candidates to be declared elected, such officer as the [State Election Commission] [These words were substituted for the word 'Collector' by Maharashtra 21 of 1994, Section 42.] may empower in this behalf shall forthwith decide between those candidates by lot, and proceed as if the candidate on whom the lot falls had received an additional vote.
