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State of Karnataka - Section

Section 23 in Karnataka Panchayat Raj Act, 1993

23. Order as to corrupt practices.

- The corrupt practices referred to in section 22 shall entail disqualification for membership of any local authority for a period of five years counting from the date on which the finding of the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] as to such practices takes effect under this Act.