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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(3) in Kerala District Administration Act, 1979

(3)Any person removed under sub-section (1) from the office of President or Vice-President or Chairman of a Standing Committee shall not be eligible for election to any of the said offices until the date on which notice of the next ordinary election to the district council is published in the manner prescribed or the expiry of six months from the date of removal, whichever is earlier.