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 76] [Entire Act] State of Kerala - Subsection Section 76(4) in Kerala District Administration Act, 1979 (4)The Government shall have power to make rules regarding the procedure for the making of bye-laws, the publication thereof, anti the date on which they shall come into effect.
