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 1] [Entire Act] State of Karnataka - Section Section 133 in Karnataka Panchayat Raj Act, 1993 133. Publication of names of members. - The names of members elected to any Taluk Panchayat shall be [reported to the Commissioner who shall notify the names] [Substituted by Act 8 of 2000 w.e.f. 3.4.2000.] in the Official Gazette.
