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[Cites 0, Cited by 0] [Section 241(3)] [Section 241] [Entire Act]

State of Karnataka - Subsection

Section 241(3)(a) in Karnataka Panchayat Raj Act, 1993

(a)make adequate and suitable provision for such services as may be required for the fulfillment of the several duties imposed on the Grama Panchayat by this Act or any other law;