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27A. Exercise of powers of Government by the district councils. - The Government may, by notification in the Gazette and with effect from such date as may be specified in the notification, direct that such of their powers and functions under this Act except their power to make rules and their power under·section 1 shall be exercisable by the district council constituted under section 3 of the Kerala District Administration Act, 1979 and its officers to the extent to which they are necessary for the performance of the functions vested in it under item XVIII (3) of the First Schedule to the said Act and subject to such restrictions and control as may be specified by the Government in this behalf.