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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(4) in Karnataka Panchayat Raj Act, 1993

(4)The Grama Sabha shall in its ordinary meeting or a special meeting convened for the purpose, discuss the budgetary provisions, the details of plan outlay and the subject wise allocation of funds and also the details of the estimate and cost of materials of the works executed or proposed to be executed in the Panchayat area.