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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Karnataka - Subsection

Section 223(2) in Karnataka Panchayat Raj Act, 1993

(2)Every work constructed by a Zilla Panchayat out of Zilla Panchayat Fund shall vest in such Zilla Panchayat:Provided that, the Government may, if it deems fit, declare by order that such road, buildings or other works vested in the Zilla Panchayat, shall stand transferred to and vest in, the Government .