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[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Karnataka - Subsection

Section 314(1) in Karnataka Panchayat Raj Act, 1993

(1)A Taluk Panchayat may subject to the provisions of this Act and the rules made under section 311 and with the previous sanction of the Government, by notification, make regulations to carry out the purposes of this Act in so far as it relates to its powers and duties.