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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Karnataka - Subsection

Section 146(1) in Karnataka Panchayat Raj Act, 1993

(1)The Government may assign to a Taluk Panchayat, functions in relation to any matters to which the Executive authority of the Government extends or the functions which have been assigned to the State Government by the Central Government.