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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(1A) in Karnataka Panchayat Raj Act, 1993

(1A)[ Election of members of standing committee shall be held as soon as may be after the general election of members of Grama Panchatyat or on its reconstitution or establishment under this Act or immediately before the expiry of term of office of the members of the Standing Committee.