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

State of Kerala - Subsection

Section 18(2) in Kerala District Administration Act, 1979

(2)if, after an ordinary election followed by a fresh election under section 17, a majority of the members of the district council has not been elected, the Government shall, by notification in the Gazette, appoint an Administrative Committee and a Chairman and Vice-Chairman thereof for the District.