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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in Kerala Panchayat Raj Act, 1994

(1)A person shall be disqualified for registration in an electoral roll if he, -
(a)is not a citizen of India; or
(b)is of unsound mind and stands so declared by a competent court; or
(c)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.