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[Cites 0, Cited by 0] [Section 234(1)] [Section 234] [Entire Act]

State of Karnataka - Subsection

Section 234(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)call for proceedings of any Grama Panchayat or Taluk Panchayat or any extract of any book or document in the possession or under the control of the Grama Panchayat or Taluk Panchayat or any return or statement of account or report;