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[Cites 0, Cited by 0] [Section 310(2)] [Section 310] [Entire Act]

State of Karnataka - Subsection

Section 310(2)(e) in Karnataka Panchayat Raj Act, 1993

(e)such number of persons, not less than four-fifth of the total number of members of the Committee as may be specified by the Government, elected in the prescribed manner from amongst the members of the Zilla Panchayat, [Town Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], and Councillors of the Municipal Corporation and Municipal Councils in the district, in proportion to the ratio between the population of the rural areas and of the urban areas in the district.