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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Karnataka - Subsection

Section 188(2) in Karnataka Panchayat Raj Act, 1993

(2)The Chairman of every committee shall in respect of the work of that committee be entitled to call for any information, return, statement or report from the office of the Zilla Panchayat and to enter on and inspect any immoveable property of the Zilla Panchayat or any work in progress concerning the committee.