Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Kerala - Subsection Section 57(6) in Kerala District Administration Act, 1979 (6)notwithstanding anything contained in this section, It shall be lawful for the Government to prepare and approve the first budgets of all the district councils.
