Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Kerala - Subsection Section 24(4) in Kerala District Administration Act, 1979 (4)If at an election held under sub-section (2) no President or Vice President is elected a fresh election shall be held for electing the President in Vice-President, as the case may be.
