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[Cites 0, Cited by 2] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(4) in Karnataka Panchayat Raj Act, 1993

(4)Any police officer may take such steps and use such force as may be reasonably necessary for preventing any contravention of the provisions of sub-section (1), and may seize any apparatus used for such contravention.