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State of Andhra Pradesh - Section

Section 59 in Andhra Pradesh Municipal Councils/Nagar Panchayats (Direct Election of Chairperson) Rules, 1986

59.

If there is an equality of votes between any two or more candidates, the Election Officer, shall, after notice to the candidates concerned, decide by drawing of lots which candidate or candidates shall be declared to have been elected. The Election Officer shall permit the contesting to have been elected. The Election Officer shall permit the contesting candidates if so desired, to sign on the chits before drawing lots.