Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Kerala - Subsection Section 42(4) in Kerala District Administration Act, 1979 (4)The Secretary shall give to the elected members of the district council notice of not less than ten clear days of any meeting held under this section and of the time appointed therefor.
