Section 129(1)(d) in Karnataka Panchayat Raj Act, 1993

[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)being an elected member absents himself, for more than three consecutive ordinary meetings of the Taluk Panchayat unless leave so to absent himself, which shall not exceed six months, had been granted by the Taluk Panchayat [***] [Omitted by Act 37 of 2003 w.e.f. 1.10.2003.] his seat shall be deemed to be or to have become, as the case may be, vacant:

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State of Karnataka - Subsection

Section 129(1)(d) in Karnataka Panchayat Raj Act, 1993