Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 178(1)] [Section 178] [Entire Act]

State of Kerala - Subsection

Section 178(1)(c) in Kerala Municipality Act, 1994

(c)that any nomination has been improperly rejected; or
(ca)[ that the details furnished by the elected candidate under sub-section (1A) of section 108 were fake ;or] [Inserted by Seventh Amendment Act 37 of 2005, w.e.f 24-08-2005.]