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[Cites 0, Cited by 3] [Section 155] [Entire Act]

State of Kerala - Subsection

Section 155(3) in Kerala Panchayat Raj Act, 1994

(3)If any dispute regarding any resignation arises, it shall be referred to the State Election Commission for decision and its decision thereon shall be final:Provided that no dispute, referred after the expiry of fifteen days from the date on which the resignation takes effect, shall be entertained by the State Election Commission.]