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State of Karnataka - Section

Section 71 in Karnataka Panchayat Raj Act, 1993

71. Transfer of institutions or works to Grama Panchayats.

- Subject to such rules as may be prescribed, the Deputy Commissioner or Zilla Panchayat or Taluk Panchayat or any private person or body of persons may, with the consent of the Grama Panchayat and subject to such conditions as may be agreed upon, make over to it the management of any institution or the execution or maintenance of work or the performance of any duty within the area over which it has got control.