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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(2) in Kerala District Administration Act, 1979

(2)The Government may, by notification in the Gazette, for sufficient cause which shall be stated therein, direct that the term of office of the members of any district council be extended by such period not exceeding six months as may he specified in the notification.