Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 212(2)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(2)(d) in Karnataka Panchayat Raj Act, 1993

(d)the rent or other income from, or sale proceeds of any immoveable or movable property owned by or vested in the Grama Panchayat; and