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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Kerala - Subsection

Section 107(2) in Kerala Panchayat Raj Act, 1994

(2)Where by an order under section 101 the election of a returned candidate is declared to be void, acts and proceedings in which that returned candidate has, before the date thereof participated as a member of a panchayat shall not be invalidated by a reason of that order, nor shall such candidate be subjected to any liability or penalty on the ground of such participation.