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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2) in Karnataka Panchayat Raj Act, 1993

(2)A copy of every resolution passed by the Grama Panchayat shall within ten days from the date of meeting be forwarded by the Secretary to the Executive Officer [and copies of the minutes of the meeting shall be furnished to all members.] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]