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[Cites 0, Cited by 1] [Section 316] [Entire Act]

State of Karnataka - Subsection

Section 316(1) in Karnataka Panchayat Raj Act, 1993

(1)The Government may , subject to the provisions of this Act and the rules made under section 311 and after previous publication of the draft for not less than one month, make model regulations and bye-laws for Grama Panchayats, Taluk Panchayats and Zilla Panchayats.