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[Cites 0, Cited by 0] [Section 158(1)] [Section 158] [Entire Act]

State of Kerala - Subsection

Section 158(1)(b) in Kerala Municipality Act, 1994

(b)any vehicle or vessel is needed or is likely to be needed for the purpose of transport of ballot boxes to or from any polling station, or transport of members of the police force for maintaining order during the conduct of such election, or transport of any officer or other person for the performance of any duties in connection with such election, the State Election Commission, or as the case may be , the District Election Officer may by order in writing requisition such premises or such vehicle or vessel as the case may be, and may make such further orders as may appear to him to be necessary or expedient in connection with the requisitioning: