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[Cites 0, Cited by 3] [Section 169] [Entire Act]

State of Kerala - Subsection

Section 169(1) in Kerala Municipality Act, 1994

(1)The Court shall dismiss an election petition which does not comply with the provisions of section 165 or section 166 or section 191.Explanation. - An order of the court dismissing an election petition under this subsection shall be deemed to be an order made under clause (a) of section 176.