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[Cites 0, Cited by 0] [Section 187(2)] [Section 187] [Entire Act]

State of Karnataka - Subsection

Section 187(2)(b) in Karnataka Panchayat Raj Act, 1993

(b)the plan priorities, allocation of outlays to developments, horizontal and vertical linkages, implementation of guidelines issued by the Government, regular review of planned programes, evaluation of important programes and small savings schemes.