Section 234(3) in Karnataka Panchayat Raj Act, 1993
(3)The [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] may in respect of Zilla Panchayat exercise the following powers,-(a)call for proceedings of any Zilla Panchayat or any extract of any book or document in the possession or under the control of the Zilla panchayat or any return of statement of account or report;(b)require a Zilla Panchayat to take into consideration any objection which [appears to it] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] to exist to the doing of anything which is about to be done or is being done by such Zilla Panchayat or any information which [appears to it] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] to necessitate the doing of anything by such Zilla Panchayat or within such period as [it might fix] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.];(c)[ require a duty to be performed within a specified period if a Zilla Panchayat has made default in the performance of any duty.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](d)[ x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.]
