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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Kerala - Subsection

Section 129(2)(a) in Kerala Municipality Act, 1994

(a)declare that the poll at that polling station or place be void, appoint a day, and fix the hours, for taking fresh poll at that polling station or place and notify the date so appointed and hours so fixed in such manner as it may deem fit; or