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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1)(l) in Kerala Municipality Act, 1994

(l)disqualified under any provision of the Constitution or by or under any law, for the fro the time being in force, relating to election to the State Legislative Assembly; or
(ll)[ disqualified under the provisions of the Kerala Local Authorities (Prohibition of Defection) Act 1999;or] [Added by Act 11 of 1999,w.e.f 2-10-1995.]