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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(8) in Kerala Municipality Act, 1994

(8)The election to fill up a casual vacancy of a member of the Standing Committee shall be held within thirty days from the date of occurence of such vacancy:Provided that in cases where the vacancy in a Standing Committee cannot be filled up due to the vacancy in the place of a Councillor, the vacancy in the Standing Committee shall be filled up within thirty days from the dale of filling up of the vacancy of the Councillor.