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[Cites 0, Cited by 0] [Section 234(1)] [Section 234] [Entire Act]

State of Karnataka - Subsection

Section 234(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)require a Grama Panchayat or Taluk Panchayat to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such Grama Panchayat or Taluk Panchayat or any information which appears to him to necessitate the doing of anything by such Grama Panchayat or Taluk Panchayat or within such period as he might fix;