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[Cites 0, Cited by 0] [Section 212(2)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)the amount which may be granted or passed on to the Grama Panchayat by the Government or the Zilla Panchayat or Taluk Panchayat under the provisions of this Act or any other Act, or on any other account;