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(10) in Kerala District Administration Act, 1979 (10)The person presiding shall not speak on the merit of the motion, but he shall he entitled to vote thereon, without the right to exercise any second or casting vote.
