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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(4) in Kerala District Administration Act, 1979

(4)Nothing contained in sub-section (2) or sub-section (3) shall he deemed to prevent any member of the Legislative Assembly from standing for election and becoming a member of the district council and in such case he shall cease to be an ex-officio member of the district council.