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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(6A) in Kerala Municipality Act, 1994

(6A)[ The validity of election of the Chairperson or Deputy Chairperson shall not be called in question on the ground of any vacancy of the office of the Councillors or any of the Councillor was absent in the election meeting.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]