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 173] [Entire Act] State of Karnataka - Subsection Section 173(3) in Karnataka Panchayat Raj Act, 1993 (3)The term of office of a member elected to fill a casual vacancy shall commence on the date of publication of his name under section 172.
