Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69A] [Entire Act] State of Kerala - Subsection Section 69A(1) in Kerala Municipality Act, 1994 (1)The State Election Commissions may, either suo moto or on application, review any order passed under section 69 and pass such orders as it may deem fit.
