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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(2)(a) in Kerala District Administration Act, 1979

(a)attend the meetings of the district council and of the General Standing Committee and may take part in the discussions there at purely in an advisory capacity, but shall have no right to move any resolution or to vote;