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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(1) in Kerala District Administration Act, 1979

(1)As soon as may be after the first day of July every year and not later than such date as may be fixed by the Government, every district council shall submit to the Government a report of its administration including the administration report of local Governments within as jurisdiction during the preceding financial year in such form and with such details as may be prescribed.