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 4] [Entire Act] State of Karnataka - Section Section 41 in Karnataka Panchayat Raj Act, 1993 41. Term of office. - The members of a Grama Panchayat shall save as otherwise provided in this Act, hold office for a term of five years.
