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[Cites 0, Cited by 4] [Entire Act]

State of Kerala - Section

Section 106 in Kerala Municipality Act, 1994

106. Public notice of election.

- On the issue of a notification under section 105, the Returning Officer shall give public notice of the intended election in such form and manner, as may be prescribed, inviting nominations of candidates for such election and specifying the place at which the nomination papers are to be delivered.