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[Cites 0, Cited by 1] [Section 55(2)] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(2)(a) in Kerala Panchayat Raj Act, 1994

(a)that on the date fixed for the scrutiny of nominations, the candidate is either not qualified or is disqualified for being chosen to fill the seat under any of the provisions of this Act;