Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Kerala - Subsection Section 30(7) in Kerala District Administration Act, 1979 (7)Subject to such rules as may be made by the Government in this behalf, a district council may delegate any of the powers or functions of a Standing Committee to its Chairman.
