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] [Entire Act] State of Kerala - Section Section 82 in Kerala District Administration Act, 1979 82. Fines to be credited to district council. - All fines imposed under this Act or any rule or bye-law made thereunder shall, on realisation, be credited to the fund of the district council.
