Section 1993 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
1993. areal has been constituted under the Karnataka Gram swaraj and Panchayat Raj Act,
is included in a Corporation area by virtue of a notification under sub-section (1) ofsection 4 then, notwithstanding anything contained in this Act or in the Karnataka Gramswaraj and Panchayat Raj Act, 1993 , but subject to the provisions of section 4 of thisAct, with effect from the date on which such area is included in a Corporation area , thefollowing consequences shall ensue, namely:-(a)the Grama Panchayat of such local area (here-inafter referred to as thepanchayat) shall cease to exist and the Taluk Panchayat and Zilla Panchayatwithin the jurisdiction of which such area is situated shall cease to havejurisdiction over such area;(b)the unexpended balance of the Grama Panchayat Fund and the property(including arrears of rates, taxes and fees) belonging to the panchayat and allrights and powers which, prior to such notification, vested in the panchayat shall,subject to all charges and liabilities affecting the same, vest in the corporation ofthe Corporation area (hereinafter referred to as the corporation);(c)any appointment, notification, notice, tax, order, scheme, licence,permission, rule, bye-law or form, made, issued, imposed or granted under the
