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[Cites 0, Cited by 0] [Section 60(7)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(7)(a) in Kerala District Administration Act, 1979

(a)make an application to the District Court to set aside such disallowance, surcharge or charge and the court, after taking such evidence as is necessary, may confirm modify or remit such disallowance, surcharge or charge with such orders as to costs as It may think proper in the Circumstances : or