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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Karnataka - Subsection

Section 144(2) in Karnataka Panchayat Raj Act, 1993

(2)No resolution of a Taluk Panchayat or of any Committee appointed under this Act shall be deemed invalid on account of any irregularity in the service of notice upon any member provided that the proceedings of the Taluk Panchayat or committee, were not prejudicially affected by such irregularity.