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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Karnataka - Subsection

Section 184(1) in Karnataka Panchayat Raj Act, 1993

(1)The Zilla Panchayat shall perform the functions specified in Schedule III:Provided that where the State Government or Central Government provide funds for the performance of any function specified in Schedule III, the Zilla Panchayat shall perform such functions in accordance with the guidelines or norms laid down for performance of such function.