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State of Karnataka - Section

Section 94 in Karnataka Panchayat Raj Act, 1993

94. A book to be kept of places registered, licensed, or provided.

(1)A book shall be kept at the office of every Grama Panchayat in which the places registered, licensed or provided under section 92 or section 93 shall be recorded.
(2)A notice that such place has been registered, licensed or provided as aforesaid, shall be affixed at or near the entrance to such place conspicuously.