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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1) in Karnataka Panchayat Raj Act, 1993

(1)If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall , on conviction, be punished with fine which may extend to five hundred rupees.