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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(3)(a) in Kerala District Administration Act, 1979

(a)The Secretary may, in consultation with the President, cause such works to be executed, or may take any measure or do anything which may, in his opinion be necessary for giving due effect to the notice, requisition or order; and