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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(2) in Kerala District Administration Act, 1979

(2)Any decision of the Government under sub-section (1) shall be binding on the district councils and the local government or each of the local governments, as the case may be, and shall not be liable to be questioned in any court of law.