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[Cites 0, Cited by 0] [Section 115(1)] [Section 115] [Entire Act]

State of Karnataka - Subsection

Section 115(1)(j) in Karnataka Panchayat Raj Act, 1993

(j)all prosecutions instituted by or on behalf of the Municipal Council and all suits or other legal proceedings instituted by or against such Municipal Council or any officer of such municipal council pending immediately before the specified date shall be continued by or against the Grama Panchayat as if such local area had been included in the panchayat area when such prosecution, suits or proceedings were instituted.