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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(7)(ii) in Kerala Municipality Act, 1994

(ii)in the case of offices of Chairpersons reserved for the Scheduled Castes or the Scheduled Tribes, he himself is a member of any of the Scheduled Castes or the Scheduled Tribes;