Section 213(2)(iii) in Karnataka Panchayat Raj Act, 1993

[Cites 0, Cited by 0] [Section 213(2)] [Section 213] [Entire Act]

State of Karnataka - Subsection

Section 213(2)(iii) in Karnataka Panchayat Raj Act, 1993

(iii)with the previous sanction of the Chief Executive Officer,[and in accordance with the guidelines specified by the Government] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] for any other purpose for which the application of such property or fund is necessary in public interest:

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State of Karnataka - Subsection

Section 213(2)(iii) in Karnataka Panchayat Raj Act, 1993