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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Karnataka - Subsection

Section 155(3) in Karnataka Panchayat Raj Act, 1993

(3)Notwithstanding anything contained in this act or any other law for the time being in force, Government or any officer or other authority authorised by it in this behalf shall have power to effect transfer of the officers and officials so posted either within the Taluk or from one Taluk to another Taluk.