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

State of Karnataka - Subsection

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

(k)to decide, after considering the suggestions of the ward sabhas the location of street lights, street or community water taps, Public wells, Public sanitation units, irrigation facilities and such other Public amenity schemes and to identify the defiencies in them and after considering the suggestions of the ward sabhas to suggest the remedial measures and to report the satisfactory completion of the works;