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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Karnataka - Subsection

Section 268(6) in Karnataka Panchayat Raj Act, 1993

(6)A Zilla Panchayat, Taluk Panchayat or Grama Panchayat constituted upon the dissolution before expiration of its duration shall continue only for the remainder of the period of which the dissolved Zilla Panchayat, Taluk Panchayat or Grama Panchayat would have continued had it not been so dissolved.