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State of Karnataka - Section

Section 279 in Karnataka Panchayat Raj Act, 1993

279. Penalty for interested member voting.

- Whosoever votes as member of a Grama Panchayat, Taluk Panchayat or Zilla Panchayat in contravention of the provisions of sub-section (4) of section 53, or clause (g) of sub-section (2) of section 141 or clause (g) of sub-section (2) of section 180 shall, on conviction, be punished with fine which may extend to five hundred rupees.