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[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)if at any general election to a Grama Panchayat no member is elected or less than two third of the total number of members are elected: