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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(4) in Karnataka Panchayat Raj Act, 1993

(4)All budget estimates, assessment and assessment lists, valuation or measurements made or authenticated by the existing Grama Panchayat before the specified date shall be deemed to have been made or authenticated in respect of the Grama Panchayats established for the new panchayat areas, as the Deputy Commissioner may by order direct.