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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

State of Karnataka - Subsection

Section 319(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)for making omissions from, additions to and adaptations and modifications of the rules, regulations, bye-laws, notifications and orders referred to in the second proviso to section 318 in their application to the local authorities established or continued under this Act;