Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(2)(a) in Kerala Municipality Act, 1994

(a)unless otherwise directed by the State Election Commission, for reasons to be recorded in writing, be revised by the Electoral Registration Officer in the prescribed manner with reference to the qualifying date-
(i)before each ordinary election to a Municipality; and
(ii)before each bye-election to fill a casual vacancy in a Council;