Section 10(3) in Karnataka Panchayat Raj Act, 1993
(3)[ The Tahsildar concerned shall prepare in the prescribed manner, a list of voters for each Grama Panchayat constituency and the Secretary of the Grama Panchayat shall maintain a copy of such list.] [Substituted by Act 29 of 1998 w.e.f. 21.9.1998.]
