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[Cites 0, Cited by 1] [Section 234(1)] [Section 234] [Entire Act]

State of Karnataka - Subsection

Section 234(1)(c) in Karnataka Panchayat Raj Act, 1993

(c)[ require a duty to be performed within a specified period if a Grama Panchayat or Taluk Panchayat has made default in the performance of any duty.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]