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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(i) in Karnataka Panchayat Raj Act, 1993

(i)appoint an Administrative Committee consisting of persons qualified to be elected, the number of such persons being equal to the number of members determined under sub-section (1) of section 5, or