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State of Karnataka - Section

Section 1 in Karnataka Panchayat Raj Act, 1993

1. Short title and commencement.

(1)This Act may be called the Karnataka Panchayat Raj Act, 1993.
(2)It shall come into force on such [date] [Act came into force on 10.5.1993.] as the Government may by notification specify and different dates may be specified for different areas and for different provisions.