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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(c) in Kerala Municipality Act, 1994

(c)should be deleted on the ground that the person concerned is dead or has ceased to be an ordinarily resident in a ward or is otherwise not entitled to be registered in that roll, the Electoral Registration Officer shall amend, transpose or delete the entry, as the case may be: