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State of Karnataka - Section

Section 42 in Karnataka Panchayat Raj Act, 1993

42. Commencement of term of office.

(1)The term of office of the members elected at a general election or at a second election held under sub-section (6) of section 5, shall commence on the date appointed for the first meeting of the Grama Panchayat.
(2)The term of office of a member elected under section 5 to fill a casual vacancy shall commence on the date of publication of his name under sub-section (8) of section 5.