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State of Kerala - Section

Section 182 in Kerala Municipality Act, 1994

182. Transmission of order to the appropriate authority, etc., and its publication.

- As soon as may be after the receipt of any order made by the court under section 176 or section 177, the State Election Commission shall forward copies of the order to the Chairperson of the Municipality concerned and, shall cause the order to be published in such manner as the State Election Commission may deem fit.