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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2) in Kerala District Administration Act, 1979

(2)If the expenditure incurred by any local government in the district or any purpose for which the District Council Fund may be applied under sub-section (1) is such as to benefit the in habitants of the district, the district council may with the sanction of the Government, and shall, if so directed by them, make a reasonable subsidy towards such expenditure.