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[Cites 0, Cited by 5] [Entire Act]

State of Kerala - Section

Section 107 in Kerala Municipality Act, 1994

107. Nomination of candidates for election.

- Any person may be nominated as a candidate for election to fill a seat if he is qualified to be chosen to fill that seat under the provisions of this Act:[Provided that a person nominated as a candidate for filling up a seat in a Municipality shall not be nominated as candidate in another ward of the same Municipality] [Added by Act 8 of 1995, w.e.f. 5-8-1995.]