Section 44(1) in Kerala District Administration Act, 1979
(1)Subject to the provisions of this Act and to such.conditions and restrictions as may be prescribed the administration of a district in respect of the matters enumerated in title first Schedule shall, with effect from such date as the government may, by notification in the Gazette, specify be vested in the district council :Provided that different dates may be specified for matter enumerated in the said Schedule or for different subjects comprised in any such matter.
