Section 310(7)(a) in Karnataka Panchayat Raj Act, 1993

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State of Karnataka - Subsection

Section 310(7)(a) in Karnataka Panchayat Raj Act, 1993

(a)have regard to,-

(i)the matters of common interest between the Zilla Panchayats, Taluk Panchayats, Grama Panchayats, [Town Panchayats] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], Municipal Corporations and Municipal Councils in the district, including spatial planning, sharing of water and other physical and natural resource, the integrated development of infrastructures and environmental conservation;

(ii)the extent and type of available resources whether financial or otherwise:

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State of Karnataka - Subsection

Section 310(7)(a) in Karnataka Panchayat Raj Act, 1993