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[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Karnataka - Subsection

Section 267(1)(c) in Karnataka Panchayat Raj Act, 1993

(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the Zilla Panchayats, Taluk Panchayats and Grama Panchayats.