Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(iii) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (iii)"member" means a member of a Zilla Panchayat or a Taluk panchayat elected under the Karnataka Panchayat Raj Act, 1993.]
