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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Kerala - Subsection

Section 167(1)(b) in Kerala Municipality Act, 1994

(b)shall set forth full particulars of any corrupt practice that the petitioner alleges, including as full a statement as possible of the names of the parties alleged to have committed such corrupt practice and the date and place of the commission of each such practice; and