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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Karnataka - Subsection

Section 117(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)There shall be constituted for the amalgamated panchayat area a Grama Panchayat (hereinafter in this section referred to as interim Grama Panchayat) consisting of members nominated by the Deputy Commissioner and such members shall, as far as may be practicable be persons who are the members of the existing Grama Panchayats;