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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(1) in Kerala District Administration Act, 1979

(1)Every district council shall meet at such time and place and shall, subject to the provision of sub,section (2), observe such rules or procedure in regard to transaction of business at its meetings (including quorum of meetings) as may be prescribed:Provided that not more than thirty·one days shall elapse between any two meetings of the district council.