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

State of Karnataka - Subsection

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

(g)all officers and servants in the employ of the Municipal Council immediately before the specified date shall be officers and servants of the Grama Panchayat under this Act, and shall, until other provision is made in accordance with the provisions of this Act, receive salaries and allowances and subject to the conditions of service to which they were entitled or subject immediately before such date: