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 92] [Entire Act] State of Kerala - Subsection Section 92(2) in Kerala District Administration Act, 1979 (2)The notice referred to in sub-section (1), when it is intended for a district council, shall be addressed to the Secretary.
