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 97] [Entire Act] State of Kerala - Subsection Section 97(3) in Kerala District Administration Act, 1979 (3)If the amount is not so paid it shall be recovered in the same manner as an arrear of land revenue and credited to the Fund of the district council.
