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 52] [Entire Act] State of Kerala - Subsection Section 52(3) in Kerala District Administration Act, 1979 (3)In respect of loans given by the Government under this section, the provisions of the Kerala Local Authorities Loans Act, 1963 (30 of 1963) and the rules made thereunder shall apply.
