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 2] [Entire Act] State of Kerala - Subsection Section 2(b) in Kerala District Administration Act, 1979 (b)"Director of elections" means the Chief Electoral Officer as defined in the Representation of tho People Act, 1951 (central Act 43 of 1951);
