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[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

State of Karnataka - Subsection

Section 93(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)postpone the grant of a licence until objections, if any, to the site, considered reasonable by the Grama Panchayat have been removed or any particulars called for by it have been furnished.