Section 3 in Kerala District Administration Act, 1979
3. Constitution of district councils.
(1)The Government shall, by notification in the Gazette, constitute a district council for each district with effect from such date as may be specified in the notification.(2)Every district council shall be a body corporate by the name of the district, having perpetual succession and a common seal with power to acquit, hold and dispose of property, both movable and immovable, and to contract and shall, subject to any restriction or qualification imposed by or under this Act, or any other law for the time being in force, by the said name sue and be sued and do all things necessary, proper or expedient for the purposes for which it is constituted.
