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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(1) in Kerala District Administration Act, 1979

(1)The Government shall, within three months from the date of commencement of this Act and thereafter it the expiration of every third year or at such earlier time as the Government may consider necessary, by order, constitute a Finance Commission which shall consist of a Chairman and two other members.