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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(2) in Karnataka Panchayat Raj Act, 1993

(2)The Adhyaksha may, if in his opinion the immediate execution of any work or the doing of any act which requires the sanction of a committee or of the Grama Panchayat, is necessary in public interest convene a meeting for the purpose with a notice of twenty-four hours.