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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(8) in Kerala Municipality Act, 1994

(8)Any casual vacancy in the office of the Chairperson or Deputy Chairperson of a Municipality shall be reported by the Secretary to the State Election Commission, in such manner as may be prescribed, and the State Election Commission shall, in accordance with the provisions of this Act, take steps for the election of a Chairperson or Deputy Chairperson, as the case may be.