Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 248] [Entire Act] State of Karnataka - Subsection Section 248(a) in Karnataka Panchayat Raj Act, 1993 (a)no reduction of over ten percent shall be made in the grants approved for any developmental functions of the Taluk Panchayat, and
