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[Cites 0, Cited by 0] [Section 3A(3)] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(3)(f) in Karnataka Panchayat Raj Act, 1993

(f)to get information from the officers of the Grama Panchayat as to the services they will render and the works they propose to do in the succeeding period of six months after the meeting of the Grama Sabha;