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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Kerala - Subsection

Section 201(4) in Kerala Municipality Act, 1994

(4)Subject to the provisions of sub-section(3), the deposit shall be forfeited if at an election where a poll has been taken, the candidate is not elected and the number of valid votes polled by him does not exceed one-sixth of the total number of valid votes polled by all the candidates.