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[Cites 0, Cited by 0] [Section 302A(7)] [Section 302A] [Entire Act]

State of Karnataka - Subsection

Section 302A(7)(i) in Karnataka Panchayat Raj Act, 1993

(i)for making deletions from, additions to, adaptations or modifications in any rule, bye-law, notification, scheme, permission or licence referred to in sub-section (2) in its application to the Zilla Panchayat of the new district, or as the case may be, the Taluk Panchayat of the new district, or as the case may be, the Taluk Panchayat of the new taluk: or