Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 153] [Entire Act] State of Karnataka - Subsection Section 153(b) in Karnataka Panchayat Raj Act, 1993 (b)in the absence of the Adhyaksha [or when the office of Adhyaksha is vacant] [Inserted by Act 1 of 1997 w.e.f. 26.2.1997.] preside over the meeting of the Taluk Panchayat.
