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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1)(g) in Karnataka Panchayat Raj Act, 1993

(g)fraudulently or without due authority, as the case may be, attempts to do any of the forgoing acts or willfully aids or abets the doing of any such acts.