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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(6) in Kerala Municipality Act, 1994

(6)Where any dispute arises as to the validity of the election of the Chairperson or Deputy Chairperson of a Municipality any Councillor of that Municipality may file a petition before the District Court having jurisdiction over the area of the headquarters of that Municipality, for decision and such decision shall be final.