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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Karnataka - Subsection

Section 117(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)The members of the interim Grama Panchayat so constituted, shall subject to the provisions of sections 12, 13, 43 and 43-A hold office for the remainder of the period for which all the existing Grama Panchayats would have continued or where the remainder of the period is different in respect of different existing Grama Panchayats, till the remainder of the period of the last of such existing Grama Panchayats would have expired had there not been amalgamation of panchayat areas under this section.]