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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Kerala - Subsection

Section 52(2) in Kerala Panchayat Raj Act, 1994

(2)In a constituency where the seat is reserved for Scheduled Caste or Scheduled Tribe a candidate shall not be deemed to be qualified to be chosen to fill that seat unless his nomination paper contains a declaration by him specifying the particular caste or tribe of which he is a member.