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[Cites 0, Cited by 0] [Section 355B(3)] [Section 355B] [Entire Act]

State of Karnataka - Subsection

Section 355B(3)(d) in Karnataka Municipalities Act, 1964

(d)where, under the provisions of section 8 or section 268 of the Karnataka Panchayat Raj Act, 1993 either an administrator or an officer has been appointed, to exercise the powers and perform the duties of the Grama Panchayat then, such administrator or officer shall be deemed to be an administrator appointed under section 315;