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State of Karnataka - Section

Section 160 in Karnataka Panchayat Raj Act, 1993

160. [ Elected members. [Substituted by Act 10 of 1995 w.e.f. 13.1.1995.]

- The elected members of the Zilla Panchayat shall consist of persons elected from the Taluks in the district, the number of members to be elected from each Taluk [being fixed by the [Government] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]] in accordance with the scale of one member for forty thousand or part thereof of the population :Provided that in the case of Uttara Kannada and Chickmagalur districts, it shall be one member for thirty thousand or part thereof of the population and in the case of Kodagu district, it shall be one member for eighteen thousand or part thereof of the population.]