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[Cites 0, Cited by 2] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(3) in Kerala Municipality Act, 1994

(3)Where any dispute arises in respect of any resignation, it shall be referred to the State Election Commission for decision and its decision thereon shall be final:Provided that no such dispute referred after the expiry of fifteen days from the date of effect of the resignation shall not be considered by the State Election Commission]