Section 247(3) in Karnataka Panchayat Raj Act, 1993
(3)In such budget estimate, the Taluk Panchayat shall among other things,-(a)make adequate and suitable provision for such services as may be required for the fulfillment of the several duties imposed on the Taluk Panchayat by this Act or any other law;(b)provide for the payment, as they fall due, of all installments of principal and interest for which the Taluk Panchayat may be liable in respect of loans contracted by it; time be fixed by the Government either generally or for any Taluk Panchayat;
