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 101] [Entire Act] State of Kerala - Subsection Section 101(3) in Kerala District Administration Act, 1979 (3)The exercise: of any power delegated under sub-section (1) shall be subject to control and revision by lose Government.
