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[Cites 0, Cited by 1] [Section 127] [Entire Act]

State of Karnataka - Subsection

Section 127(1) in Karnataka Panchayat Raj Act, 1993

(1)A person shall not be qualified to be chosen to fill a seat in a Taluk Panchayat unless his name is included in the list of voters of the Taluk Panchayat for the time being in force in the Taluk.