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[Cites 0, Cited by 0] [Section 218(2)] [Section 218] [Entire Act]

State of Karnataka - Subsection

Section 218(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)the amount which may be granted or passed on to the Taluk Panchayat by the Government or the Zilla Panchayat under the provisions of this Act or any other Act, or on any other account;