Section 45(1) in Kerala District Administration Act, 1979
(1)Notwithstanding anything contained in the Kerala Panchayats Act, 1960 (32 of 1960), the district councils shall also have power to administer the subjects mentioned m Schedule VII of the said Act within their respective jurisdiction. Any action taken by a district council in respect of any matter coming under any such subject shall prevail and any such action taken by the Panchayat shall be subject to the control and supervision of the district council.
