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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(2)(a) in Kerala Panchayat Raj Act, 1994

(a)shall, unless otherwise directed by the State Election Commission for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date -
(i)before each general election to a panchayat at any level; and
(ii)before each bye-lection to fill a casual vacancy in a seat allotted to the constituency.