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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)have access to the records of the Grama Panchayat [and may call for records and files, and pass orders thereon in accordance with the provisions in the Act, rules and other standing orders and in pursuance to resolution passed by the Grama Panchayat to that effect: [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]