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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Kerala - Subsection

Section 84(2) in Kerala Panchayat Raj Act, 1994

(2)If the vacancy so caused be a vacancy in a seat reserved in any such constituency for the Scheduled Castes or for Scheduled Tribes or for women the notification issued under sub-section (1) shall specify that the person to fill that seat shall belong to the Scheduled Castes or to Scheduled Tribes or be a women, as the case may be,