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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(3) in Kerala District Administration Act, 1979

(3)When a petition for review has been presented under this section the President may, if felt necessary. stay the operation of the order or the action complained against, pending consideration of the petition :Provided that the President shall place every such order issued by him before the next meeting of the district council.