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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(1) in Kerala District Administration Act, 1979

(1)All moneys received by the district council except those received on behalf of the Central Government or the State Government, shall constitute a fund which shall be called "The District Council Fund" and shall be applied and disposed of subject to the provisions of this Act and the rules as may be prescribed in this behalf.