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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Karnataka - Subsection

Section 117(8) in Karnataka Panchayat Raj Act, 1993

(8)All appeals pending before the existing Grama Panchayats immediately before the specified date shall, so far as may be practicable, be disposed of by the interim Grama Panchayat or the amalgamated Grama Panchayat, as the case may be.