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[Cites 0, Cited by 1] [Section 302A(1)] [Section 302A] [Entire Act]

State of Karnataka - Subsection

Section 302A(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)there shall be a Zilla Panchayat for the new district, or as the case may be, a Taluk Panchayat for the new taluk which shall consist of members of the existing Zilla Panchayat or Taluk Panchayat representing the territorial constituencies, the whole or major part of the area comprised in which is included in the new district or new taluk and other members referred to in section 120 or 159, as the case may be, and the total number of members of the existing Zilla Panchayat or Taluk Panchayat already determined shall stand reduced accordingly;