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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(iv) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(iv)[ in the case of a Taluk Panchayat, to the State Election Commissioner.;] [Substituted by Act 19 of 1995 w.e.f. 5.6.1995.] who shall decide the question within [[Sixty days] [Substituted by Act 5 of 2013 w.e.f. 11.01.2013.]] after the receipt by him of the reference and his decision shall be final.