Section 2(42) in Karnataka Panchayat Raj Act, 1993
(42)"village" means a village specified by the Governor by public notification to be village for the purposes of this Act and includes a group of villages so specified;[(42A.) "Ward Sabha" means a body consisting of persons registered in the voters lists of each Grama Panchayat constituecy".] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]
