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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(5) in Karnataka Panchayat Raj Act, 1993

(5)The annual statement of accounts of the preceeding financial year, the last audit note and replies thereto and the panchayat jamabandi report and action taken thereto shall be placed by the Grama Panchayat for the consideration of the Grama Sabha in its meeting. The views, recommendations or suggestions of the Grama Sabha shall be communicated to the Grama Panchayat. The Grama Panchayat shall give due consideration to the views, recommendations and suggestions of the Grama Sabha.