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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(3) in Karnataka Panchayat Raj Act, 1993

(3)The said person shall be deemed to have been elected only for the constituency so chosen or notified, as the case may be , and the vacancy or vacancies thereby arising in respect of the other constituency or constituencies shall be filled by election.