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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(7) in Karnataka Panchayat Raj Act, 1993

(7)Notwithstanding anything contained in sub-sections (1) and (6), but subject to any general or special orders of the Government, where two-thirds of the total number of members of any Grama Panchayat have been elected, the Grama Panchayat shall be deemed to have been duly constituted under this Act.