Section 8 in Kerala Local Authorities (Prohibition of Defection) Act, 1999
8. Validation of action taken by the State Election Commission in respect of defection.
- Notwithstanding anything contained in any other law or in any judgement, decree or order of a Court, any petition relating to defection of a member of any local authority filed before the State Election Commission before the 2nd day of October, 1998 or any action or decision taken by the Commission thereon or any order disqualifying a member shall be deemed, as the case may be, to have been filed or taken or issued under the provisions of this Act.
