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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Kerala - Subsection

Section 111(8) in Kerala Municipality Act, 1994

(8)Immediately after all the nomination papers have been scrutinised and decisions accepting or rejecting the same have been recorded, the Returning Officer shall prepare a list of candidates whose nominations have been found valid and affix it to his notice board.