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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Kerala - Subsection

Section 129(2)(b) in Kerala Municipality Act, 1994

(b)if satisfied that in view of the large number of polling stations or places involved in booth-capturing, the result of the election is likely to be affected, or that booth-capturing had affected counting of votes in such a manner as to affect the result of the election, countermand the election.