Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 218(2)] [Section 218] [Entire Act] State of Karnataka - Subsection Section 218(2)(d) in Karnataka Panchayat Raj Act, 1993 (d)the rent or other income from, or sale proceeds of any immoveable or movable property owned by or vested in the Taluk Panchayat; and