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[Cites 0, Cited by 1] [Section 152] [Entire Act]

State of Kerala - Subsection

Section 152(5) in Kerala Panchayat Raj Act, 1994

(5)Government may declare the office of the member as vacated on his own motion, when such a member has not entered upon his office without sufficient cause by taking, oath or affirmation within a maximum period of thirty days from the date he was declared as elected.