Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(38) in Karnataka Panchayat Raj Act, 1993

(38)"taluk" means a revenue taluk but excluding therefrom the limits of a [larger urban area, smaller urban area, transitional area or an industrial township specified] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] under any law for the time being force;