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State of Kerala - Section

Section 69 in Kerala Panchayat Raj Act, 1994

69. Procedure in contested and uncontested elections.

(1)if the number of contesting candidates for a constituency is more than one, a poll shall be taken.
(2)If there is only one candidate for a constituency, the Returning Officer shall declare him to be duly elected.
(3)If there is no candidate, election proceedings shall be started afresh for filling up the vacancy in all respects as it for a new election.