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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(3) in Kerala District Administration Act, 1979

(3)If the expenses which the Government may direct under sub-section (2) to be paid from the fund of the district council are not paid as provided in that sub-section, the Government may make an order directing the person having the custody of the said fund to pay it in priority to any other charges against that fund, except charges for the service of authorised loans.