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[Cites 0, Cited by 2] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(2) in Karnataka Panchayat Raj Act, 1993

(2)The [State Election Commission] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], on a report made to him and after giving a reasonable opportunity to the person concerned of being heard shall declare whether the seat of the member concerned is or has become vacant.