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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Karnataka - Subsection

Section 115(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)there shall be constituted for the panchayat area an interim Grama Panchayat consisting of persons vacating office as councillors of the municipality and the President and Vice President of Municipal Council shall be deemed to be the Adhyaksha and Upadhyaksha of the interim Grama Panchayat;