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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Karnataka - Subsection

Section 131(1) in Karnataka Panchayat Raj Act, 1993

(1)If a person is elected by more than one Taluk Panchayat constituency he shall, by notice in writing signed by him and delivered to the Deputy Commissioner or any other prescribed officer, within the prescribed time, choose any one of the constituencies which he shall serve, and the choice shall be final.