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Kerala HC Dismisses Plea Against EC’s Decision Disqualifying Members of Gram Panchayat - (02 Nov 2020)

ELECTION

Kerala High Court has dismissed Writ Petitions filed against the decision of Election Commission of India declaring the petitioners "disqualified" for being members of Gram Panchayat (Ranny-Pazhavangadi) and also disqualified them from contesting as candidates in any election of the local body for a period of six years.

Tags : KERALA HIGH COURT   GRAM PANCHAYAT  

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