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[Cites 0, Cited by 1] [Section 34(1)] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(1)(k) in Kerala Panchayat Raj Act, 1994

(k)is dismissed or removed from the service of the Central Government or of the State Government or the Service of any local authority or any other service referred to in sub-section (1) of section 30; and five years have not elapsed from the date of such dismissal or removal; or
(kk)[ has been disqualified as per the provisions of the Kerala Local Authorities (prohibition of Defection) Act, 1999 and has not completed six years from the date of disqualification.] [Inserted by Act 11 of 1999.]