Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(2) in Kerala Municipality Act, 1994 (2)A Deputy Chairperson shall be deemed to have vacated his office- CD on his ceasing to be a Councillor on the expiry of his term of office or otherwise; or(ii)on his election as Chairperson.
