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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(2) in Kerala District Administration Act, 1979

(2)Notwithstanding anything contained in sub-section (1), the Government may direct of the district council to constitute separate funds to which shall be credited such receipts as may he specified by the Government and such funds shall be applied and disposed of in the manner prescribed.