Section 116(1) in Karnataka Panchayat Raj Act, 1993
(1)The Government shall take steps to hold election for a new Grama Panchayat within a period not exceeding five years from the date on which the interim Grama Panchayat has been constituted under section 115:Provided that where an interim Grama Panchayat has been constituted to a panchayat area converted under section 115 prior to the date on which the first elections to the Grama Panchayats are held under this Act, no election to constitute a new Grama Panchayat for such area shall be held before the date on which the unexpired portion of the term of office of the [councillors of municipal council or Town Panchayat] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], as the case may be, would have ended:Provided further that nothing in the above provision shall apply to a panchayat area, the limits of which are altered by including within such panchayat area any village or group of villages.
