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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3) in Kerala District Administration Act, 1979

(3)Subject to the provisions of this Act and the rules made in this behalf, any enquiry under sub-section (2) shall be held by the District Judge as early as possible in accordance with the procedure applicable under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), when trying a suit.