Section 284(2)(m) in Kerala Panchayat Raj Act, 1994
(m)any reference to a district council or secretary to district council contained in any enactments mentioned in section 102 of the Kerala District Administration Act, 1979 and in force on the appointed day shall be deemed to be a reference to a District Panchayat constituted under this Act or, as the case may be the executive officer of the District Panchayat; and