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[Cites 0, Cited by 0] [Section 180(2)] [Section 180] [Entire Act]

State of Karnataka - Subsection

Section 180(2)(j) in Karnataka Panchayat Raj Act, 1993

(j)Any ordinary meeting may, with the consent of a majority of the members present be adjourned from time to time, but no business shall be transacted at any adjourned meeting other than that left undisposed at the meeting from which the adjournment took place.