Section 8(1)(a) in Karnataka Panchayat Raj Act, 1993

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State of Karnataka - Subsection

Section 8(1)(a) in Karnataka Panchayat Raj Act, 1993

(a)If the Deputy Commissioner is satisfied that a Grama Panchayat for a village or group of villages immediately after the establishment of such Grama Panchayat cannot be constituted by reason of,-

(i)any difficulty in holding an election of the members of the Grama Panchayat; or

(ii)failure to elect such members at two successive elections held under sub-section (6) of section 5; or

(iii)any other sufficient reason whatsoever; or

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State of Karnataka - Subsection

Section 8(1)(a) in Karnataka Panchayat Raj Act, 1993