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State of Kerala - Section

Section 105 in Kerala Panchayat Raj Act, 1994

105. Communication of orders of the court.

- The court shall, as soon as may be, after the conclusion of the trial of an election petition, intimate the substance of the order to the State Election Commission and the President of the Panchayat concerned and, as soon as may be, thereafter, shall send to the State Election Commission an authenticated copy of the order.