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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1) in Karnataka Panchayat Raj Act, 1993

(1)If a person is elected by more than one Grama Panchayat constituency, he shall by notice in writing signed by him and delivered to the Deputy Commissioner within the prescribed time, choose any one of the constituencies which he shall serve and the choice shall be final.