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[Cites 0, Cited by 0] [Section 302A(1)] [Section 302A] [Entire Act]

State of Karnataka - Subsection

Section 302A(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)the members of the Zilla Panchayat of the new district, or as the case may be, Taluk panchayat of the new taluk shall, subject to the provisions of sections 128, 129, 135, 136, 167, 168, 174 and 175 hold office for the unexpired portion of their term of office as members in the existing Zilla Panchayat, or as the case may be, existing Taluk Panchayat;