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] [Entire Act] State of Kerala - Section Section 15 in Kerala District Administration Act, 1979 15. Procedure for elections. - Subject to the rules made in this behalf by the Government, the Director of elections shall regulate the procedure for the conduct of elections.
