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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Kerala - Subsection

Section 111(7) in Kerala Municipality Act, 1994

(7)For the purpose of this section, a certified copy of an entry in the electoral roll for the time being in force for a ward shall be conclusive evidence of the fact that the person referred to in that entry is an elector in that ward, unless it is proved that he is subject to a disqualification mentioned in section 74.