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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(5) in Kerala Municipality Act, 1994

(5)Where a question arises as to whether a person is ordinarily resident at a place at any relevent time, the question shall be determined by the State Election Commission with reference to all the facts of the case and to such rules as may be made in this behalf.