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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(1) in Kerala District Administration Act, 1979

(1)The President, the Vice-president, the Secretary or any member of a district council shall be personally able for the loss, waste or in application of any money or other property of the district council which has, been caused or fact hated by his misconduct or wilful negligence.