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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in Karnataka Panchayat Raj Act, 1993

(3)On the appointment of an Administrative Committee or an Administrator under sub-section (1), the persons if any, chosen as members of the Grama Panchayat before such appointment shall cease to be members of the Grama Panchayat and all the powers and duties of the Grama Panchayat shall be exercised and performed by such Administrative Committee or Administrator.