(2)Any reference to a district council constituted under the Kerala District Administration Act, 1979 (7 of 1980) contained in any law, rule, bye-law, regulation, [notification] [Inserted by Act 7 of 1995.] scheme, form, order, memorandum and articles of association of any society, in force in the State at the time of commencement of this Act shall be deemed to be a reference to a district panchayat as constituted or reconstituted under this Act.
