Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(1) in Kerala District Administration Act, 1979

(1)if at any time it appears to the Government that a district council or its President has made default in performing any duty imposed by or under this Act or in carrying out any orders lawfully issued by the Government, they may, by order in writing, fix a period for the performance of such duty, or the carrying out of such order.