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 149] [Entire Act] State of Karnataka - Subsection Section 149(4) in Karnataka Panchayat Raj Act, 1993 (4)The standing committee shall perform the functions referred to above to the extent the powers are delegated to them by the Taluk Panchayat.
