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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(6) in Kerala District Administration Act, 1979

(6)The Administrative Committee shall be deemed to be the duly constituted district council, the Chairman of the Committee to be Its President and the Vice-Chairman to be the Vice-President for the purposes of this Act:Provided that the Administrative Committee shall not, except in the manner prescribed, change any decision of the district council in respect of any major policy matter.