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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Karnataka - Subsection

Section 264(1) in Karnataka Panchayat Raj Act, 1993

(1)Every sum certified by Zilla Panchayat to be due from any person under sub-section (1) of section 263, shall be paid by such person to the Zilla Panchayat within thirty days from the date of the receipt by him of a copy of the decision.