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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(3) in Kerala District Administration Act, 1979

(3)The President or any other person presiding under sub-section (2) shall (sic) order and decide all points of order arising at or in connection with the meetings. There shall be no discussion on any point of order and the decision of the President or other person presiding on the point of order shall he final.