Section 126(3) in Karnataka Panchayat Raj Act, 1993
(3)[ The Tahsildar concerned shall prepare in the prescribed manner a list of voters for each Taluk Panchayat constituency and the Executive Officer of the Taluk Panchayat shall maintain a copy of such list.] [Substituted by Act 29 of 1998 w.e.f. 21.9.1998.]
