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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2)(ii) in Karnataka Panchayat Raj Act, 1993

(ii)if he appears in pursuance of the notice, he has been given an opportunity of cross examining any witness who has already been examined by the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and has given evidence against him, of calling evidence in his defence and of being heard.