Section 141(4) in Karnataka Panchayat Raj Act, 1993
(4)A copy of every resolution passed by a Taluk Panchayat at a meeting shall, within ten days from the day of the meeting, be forwarded to [x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.] the Chief Executive Officer [and copies of the minutes of the meeting shall be furnished to all members] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]
