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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1)(a) in Kerala District Administration Act, 1979

(a)Subject to such terms and conditions as may be prescribed, the Government may place at the disposal of a district council such of their officers and servants as may be necessary for the functioning of the district council.