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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(a) in Kerala Panchayat Raj Act, 1994

(a)declare that the poll at that polling station or place be void, appoint a day, and fix the hours, for taking fresh poll at that polling station or place and notify the date so appointed and hours so fixed in such manner as it may deem fit; or