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[Cites 0, Cited by 4] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(8A) in Kerala Municipality Act, 1994

(8A)[ The State Election Commission may declare the office of the Chairperson or Deputy Chairperson, as vacated on his own motion where the person not, entered upon his office, without sufficient cause, by taking oath or affirmation within a period of fifteen days from the date he was declare elected as such as Chairperson or Deputy Chairperson.] [Inserted by Act 34 of 2005.]