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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(1) in Kerala District Administration Act, 1979

(1)The Government may, by order in writing, cancel any resolution passed or decision taken or action initiated by a district council or any Committee thereof if in their opinion such resolution, decision or action -
(a)is not legally passed, taken or initiated ; or
(b)is in excess or abuse of the powers conferred by this Act or any other law.