Section 366A(4) in Kerala District Administration Act, 1979
(4)Where functions are entrusted to a corporation council under sub-section (1), the corporation council shall exercise those functions, subject to such restrictions and control as may be prescribed or as may be laid down by general or special order of the Government.".Sixth Schedule(See section l 02)Amendments To The Kerala Municipalities Act, 1960 (14 of 1961)
