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[Cites 0, Cited by 1] [Section 72(2)] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(2)(a) in Kerala Panchayat Raj Act, 1994

(a)declare the poll at that polling station or place to be void, appoint a day and fix the hours, for taking a fresh poll at that polling station or place and notify the day so appointed and the hours so fixed in such manner as it may deem fit, or