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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(4) in Kerala District Administration Act, 1979

(4)A district council shall, subject to such rule as may be made, provide necessary administrative, financial and technical assistance to the local. governments within its jurisdiction for the due performance by those local governments of functions vested in them under any law.