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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Karnataka - Subsection

Section 191(1) in Karnataka Panchayat Raj Act, 1993

(1)The Zilla Panchayat shall have powers to do all acts necessary for or incidental to, the carrying out of the functions entrusted or delegated to it and, in particular, and without prejudice to the foregoing powers to exercise all powers specified under this Act.