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 101] [Entire Act]

State of Kerala - Subsection

Section 101(1) in Kerala District Administration Act, 1979

(1)The Government may, by notification in the Gazette, delegate all or any of their powers under this Act except those conferred upon them by section 75 to any person or authority and may, in like manner, withdraw any power so delegated.