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[Cites 0, Cited by 5] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(2) in Kerala Panchayat Raj Act, 1994

(2)If any question arises as to whether a candidate has become subject to any of the disqualifications mentioned in sub-section (1), the question shall be referred for the decision of the State Election Commission and the decision of the State Election Commission on such question shall be final.