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[Cites 0, Cited by 1] [Section 34(1)] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(1)(i) in Kerala Panchayat Raj Act, 1994

(i)is already a member whose term of office as such will not expire before his fresh election can take effect or has already been elected a member whose term of office has not yet commenced; or