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[Cites 0, Cited by 0] [Section 166] [Entire Act]

State of Kerala - Subsection

Section 166(a) in Kerala Municipality Act, 1994

(a)where the petitioner, in addition to claiming a declaration that the election of the returned candidate is void, claims a further declaration that he himself or any other candidate has been duly elected, all the contesting candidates other than the petitioner, and where no such further declaration is claimed, the returned candidate; and