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[Cites 0, Cited by 0] [Section 355B(3)] [Section 355B] [Entire Act]

State of Karnataka - Subsection

Section 355B(3)(a) in Karnataka Municipalities Act, 1964

(a)the body functioning as a Grama Panchayat under Karnataka Panchayat Raj Act, 1993, immediately before the date of the said declaration in respect of the said area shall become a body competent to exercise the powers and perform the duties conferred by the provisions of the Act on a Town Panchayat in respect of the said area until Town Panchayat is duly constituted for the area within the jurisdiction of such body under the provisions of this Act;