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[Cites 0, Cited by 0] [Section 234(3)] [Section 234] [Entire Act]

State of Karnataka - Subsection

Section 234(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)require a Zilla Panchayat to take into consideration any objection which [appears to it] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] to exist to the doing of anything which is about to be done or is being done by such Zilla Panchayat or any information which [appears to it] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] to necessitate the doing of anything by such Zilla Panchayat or within such period as [it might fix] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.];