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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Karnataka - Subsection

Section 93(2) in Karnataka Panchayat Raj Act, 1993

(2)Such application for a licence shall be accompanied by a plan of the place to be licenced showing the locality, boundary and extent thereof, the name of the owner orperson or community interested therein, the system of management and such other particulars as the Grama Panchayat may require.