Section 102(2)(c) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Kerala - Subsection

Section 102(2)(c) in Kerala Panchayat Raj Act, 1994

(c)that any nomination has been improperly rejected; or

(ca)[ that the details furnished by the elected candidates under sub-section (1A) of section 52 were fake; or] [Inserted by Act 30 of 2005.]