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[Cites 0, Cited by 2] [Section 167(1)] [Section 167] [Entire Act]

State of Karnataka - Subsection

Section 167(1)(k) in Karnataka Panchayat Raj Act, 1993

(k)[] [Renumbered by Act 29 of 1997 w.e.f. 20.10.1997.]if he is disqualified under the Karnataka Local Authorities (Prohibition of Defection ) Act, 1987;