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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

(2)The Zilla Panchayat and the District Monitoring Committee of each district shall review the implementation of the Scheduled Castes Sub-Plan or Tribal Sub-Plan periodically.