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[Cites 0, Cited by 0] [Section 100A] [Entire Act]

State of Kerala - Subsection

Section 100A(4) in Kerala Land Reforms Act, 1963

(4)A person shall be disqualified for being nominated as, or for being, a member of the Taluk Land Board if he is or has been convicted of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months unless a period of five years has elapsed from the date of expiry of the sentence.