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 76] [Entire Act]

State of Kerala - Subsection

Section 76(2) in Kerala District Administration Act, 1979

(2)The Government may remit for reconsideration and resubmission any bye-law or part thereof to the district council or add to, omit or alter any bye-law which contravenes the provisions of this Act or any rule made thereunder.