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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

State of Karnataka - Subsection

Section 319(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)so far as it appears necessary or expedient in connection with any of the matters aforesaid for varying the powers or jurisdiction of any court or authority and empowering new courts or other authorities to exercise such jurisdiction as may be specified in such order.