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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(5) in Kerala District Administration Act, 1979

(5)On the appointment of an Administrative Committee under sub-section (2), the powers and duties of the district council and of the President and Vice-President thereof shall be exercised and performed by such Adminstrat1ve Committee and its Chairman and Vice-Chairman respectively