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State of Kerala - Section
Section 8A in Kerala Government Land Assignment Act, 1960
8A. [ [Inserted by Act 7 of 1980, published in K. G. Ext. No. 36 dated 27/05/1980 and subsequently omitted by Act 21 of 1991.]
x x x x]| 8A. Exercise of powers of Government by District Councils.- The powers of the Government under this Act except those under Section 7 shall be exercisable by the district council constituted under Section 3 of the Kerala District Administration Act, 1979, subject to such restrictions and control as may be laid down by the Government from time to time.' |