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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)to generate proposals and determine the priority of all schemes and development programmes to be implemented in the Panchayat area by the Zilla Panchayat or Taluk Panchayat after considering the recommendations and suggestions of the Ward Sabhas through the Grama Panchayat;