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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Kerala - Subsection

Section 93(1) in Kerala Municipality Act, 1994

(1)Where a person ceases to be a Councillor under section 87 or clause (a) of section 91, he shall be restored to office for such portion of the period for which he was elected as may remain unexpired at the date of such restoration, if and when the sentence is annulled on appeal or revision and any person elected to fill the vacancy in the interim shall, on such restoration, vacate office.