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State of Kerala - Section

Section 110 in Kerala Panchayat Raj Act, 1994

110. Report of withdrawal by the court to the State Election Commission.

- When an application for withdrawal is granted by the court and no person has been substituted as petitioner under clause (c) of sub-section (3) of section 109, in the place of the party withdrawing, the court shall report the fact to the State Election Commission.