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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Karnataka - Subsection

Section 318(d) in Karnataka Panchayat Raj Act, 1993

(d)any investigation, legal proceeding or remedy in respect of such right, privilege obligation, liability, forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed: