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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(2) in Karnataka Panchayat Raj Act, 1993

(2)A copy of the said notification shall be published in the local newspapers, if any, and shall be pasted up at the Grama Panchayat office and in one or more conspicuous spots on or near the place to which if relates.