Section 343A(4) in Kerala District Administration Act, 1979
(4)Where functions are entrusted to a municipal council under sub-section (1), the municipal council shall exercise those functions subject to such restrictions and control as may be prescribed or as may be laid down by general or special order of the Government".Seventh Schedule(See section 102)Amendment To The Kerala Government Land Assignment Act, 1960 (30 of 1960)After section 8, the following section shall be inserted, namely:-"8A. Exercise of powers of Government by district councils. - The powers of the Government under this Act except those under section 7 shall be exercisable by the district council constituted under Section 3 of the Kerala District Administration Act, 1979, subject to such restrictions and control as may be laid down by the Government from time to time."Eight Schedule(See section 102)Amendments To The Kerala Plant Disease And Pests Act, 1972 (25 of 1972)
