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 18] [Entire Act] State of Kerala - Subsection Section 18(1) in Kerala District Administration Act, 1979 (1)A district council shall be deemed to be constituted only when the majority of the members are duly elected; and until then, the previous district council shall continue in office.
