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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Karnataka - Subsection

Section 196(2) in Karnataka Panchayat Raj Act, 1993

(2)The Government shall also appoint a Chief Accountants officer, [a Chief Planning Officer] [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.] and one or more Deputy Secretaries for each Zilla Panchayat.