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[Cites 0, Cited by 21] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Local Authorities (Prohibition of Defection) Act, 1999

(1)If any question arises as to whether a member of a local authority has become subject to disqualification under the provisions of this Act a member of that local authority or the political party concerned or a person authorised by it in this behalf may file a petition before the State Election Commission for decision.