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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(8) in Kerala District Administration Act, 1979

(8)Where an application is made to the court under clause (a) of sub,section (7) the auditors shall be the sole respondents thereto and the applicant shall not make either the Government or any other person a party to the proceedings.