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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(3) in Kerala District Administration Act, 1979

(3)The Government may suo motu at any time review any order under sub-section (1), if it was passed by them under any mistake, whether of fac(sic) or of law, or in ignorance of any material fact.