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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(4) in Karnataka Panchayat Raj Act, 1993

(4)The Grama Panchayat shall issue a notice under sub-section (1) after giving the owner or occupier, as the case may be, a reasonable opportunity of stating any objection, adducing evidence, if any, and after being satisfied that the objection which is raised is invalid or insufficient.