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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(2) in Kerala District Administration Act, 1979

(2)Every meeting of a district council shall be (sic) over by the President or in his absence by the person on who in the powers, of the President devolve under section 28, or in the absence of the President and such person by a member chosen by the member present at the meeting to preside over the occasion.