Section 85(3) in Kerala District Administration Act, 1979
(3)The powers of the- Government under this section shall, where one of the local governments concerned is a cantonment authority or the port authority of a major port, be exercisable only with the concurrence of the Centra1 Government.Explanation. - For the purpose of this section, a local government shall included a cantonment authority and the port authority of a major port.
