Section 233(4) in Karnataka Panchayat Raj Act, 1993
(4)[ The Zilla Panchayat, Taluk Panchayat or Grama Panchayat concerned shall take follow-up action on the report of the inspecting officer within thirty days from the date of receipt of such report and failure to take such action may be construed as "default in the performance of the duty" for the purpose of section 268.] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]
