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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2)(i) in Karnataka Panchayat Raj Act, 1993

(i)he has been given notice to appear before the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and to show-cause why he should not be so named; and