Section 128(1)(i) in Karnataka Panchayat Raj Act, 1993

[Cites 0, Cited by 2] [Section 128(1)] [Section 128] [Entire Act]

State of Karnataka - Subsection

Section 128(1)(i) in Karnataka Panchayat Raj Act, 1993

(i)if save as hereinafter provided, he has directly, any share or interest in any work done by order of the Taluk Panchayat or in any contract or employment with or under or by or on behalf of the Taluk Panchayat, [or if he is either directly or indirectly by himself or by his agent or partner or employee involved in obtaining or execution of any such work or contract on behalf of the Taluk Panchayat or of any contract for the supply of any goods and services to the Taluk Panchayat.] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] or

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State of Karnataka - Subsection

Section 128(1)(i) in Karnataka Panchayat Raj Act, 1993