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State of Karnataka - Section

Section 137 in Karnataka Panchayat Raj Act, 1993

137. Casual vacancies how to be filled up.

- A casual vacancy of a member of a Taluk Panchayat shall be filled up, as soon as conveniently may be, by the election of a person thereto who shall hold office so long only as the member in whose place he is elected could have held office if the vacancy had not occurred.