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[Cites 0, Cited by 0] [Section 565(2)] [Section 565] [Entire Act]

State of Kerala - Subsection

Section 565(2)(a) in Kerala Municipality Act, 1994

(a)all matters not expressly provided for in this Act, relating to the election of Chairperson, Deputy Chairperson or Councillors including election petitions and deposits to be made by candidates standing for election and the conditions under which such deposit may be forfeited;
(aa)[ the manner of giving and recording of votes by using voting machine and the procedures in conducting polling in polling stations or places where such machines are used;] [Added by Third Amendment Act 33 of 2005, w.e.f 24-08-2005.]