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[Cites 0, Cited by 1] [Section 128(1)] [Section 128] [Entire Act]

State of Karnataka - Subsection

Section 128(1)(j) in Karnataka Panchayat Raj Act, 1993

(j)[ if he does not have a sanitary latrine for the use of the members of his family: [Inserted by Act 29 of 1997 w.e.f. 20.10.1997.]