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[Cites 0, Cited by 3] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(1) in Kerala Panchayat Raj Act, 1994

(1)the court having jurisdiction to try an election petition shall be, -
(a)In the case of a village panchayat, the Munsiff's Court having jurisdiction over the place in which the headquarters of the panchayat is located; and
(b)In the case of block panchayat or district panchayat the district court having jurisdiction over the place in which the headquarters of the panchayat concerned is located.