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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(2) in Kerala District Administration Act, 1979

(2)The Government may, by notification in the Gazette, from time to time delegate to the district councils any of the powers and functions of the Government as may be specified in the notification in respect of any matter subject to such restrictions and conditions as may be specified therein.