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[Cites 0, Cited by 0] [Section 144(2)] [Section 144] [Entire Act]

State of Kerala - Subsection

Section 144(2)(b) in Kerala Municipality Act, 1994

(b)a declaration of public policy, or a promise of public action, or the mere exercise of a legal right without intent to interfere with an electoral right shall not be deemed to be interference within the meaning of this clause.