Section 23A in Kerala District Administration Act, 1979
23A. Delegation of powers and functions of Government to district councils. - The Government may, by notification in the Gazette and with effect from such date as may be specified in the notification, direct that such of their powers and functions under this Act except the powers under sections 5 9, 18 and 22 shall be exercisable by the district council constituted' under section 3 of the Kerala District Administration Act, 1979 and its officers subject to such restrictions and control as may be specified by the Government.
Twelfth Schedule(See section 102)Amendments To The Indian Fisheries Act, 1897 (Central Act 4 of 1897) As Amended By Indian Fisheries (Madras, Amendment) Act, 1927(Madras Act II of 1927)
