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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(1)(b) in Kerala Municipality Act, 1994

(b)[ (i) has been sentenced by a Court or a Tribunal with imprisonment for a period of not less than three months for an offence involving moral turpitude; or [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
(ii)has been found guilty of corruption by the competent authority under any law in force, or
(iii)has been held personally liable for maladministration by the Ombudsman constituted under the Kerala Panchayat Raj Act, 1994 (13 of 1994), or]