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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(2) in Kerala District Administration Act, 1979

(2)Before 'publishing a notification under sub-section (1), the Government shall communicate to the district council concerned the grounds on which they propose to do so, fix a reasonable period for the district council to show cause against the proposal and consider its explanations or objections, if any.