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[Cites 0, Cited by 4] [Section 93] [Entire Act]

State of Kerala - Subsection

Section 93(4) in Kerala Panchayat Raj Act, 1994

(4)The court may upon such terms as to costs and otherwise as it may deem fit, allow the particulars of any corrupt practice alleged in the petition to be amended or amplified in such manner, as may in its opinion be necessary for ensuring a fair and effective trial of the petition, but shall not allow any amendment of the petition which will have the effect of introducing particulars of a corrupt practice not previously alleged in the petition.