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[Cites 0, Cited by 1] [Section 111(2)] [Section 111] [Entire Act]

State of Kerala - Subsection

Section 111(2)(a) in Kerala Municipality Act, 1994

(a)that on the date fixed for the scrutiny of nominations, the candidate is either not qualified or is disqualified for being chosen to fill the seat under any of the provisions of this Act;