Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(3) in Kerala District Administration Act, 1979

(3)The district council shall provide suitable conveyances for the use of the President and the Vice-President throughout their terms of office and for a period of fifteen days immediately thereafter subject to such bye-laws as regard:; their maintenance and repairs as may be made by the district council.