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 9] [Entire Act] State of Kerala - Subsection Section 9(c) in Kerala District Administration Act, 1979 (c)in the case of a seat reserved for the Scheduled Castes or the Scheduled Tribes, belongs to any Scheduled Caste or Scheduled Tribe, as the case may be.
