Section 22 in The Kaginele Development Authority Act, 2009
22. Kaginele Development Authority to be the Development Authority and Grama Panchaya' for Kaginele
Notwithstanding anything contained in the Karnataka Panchayat Raj Act, 1993 (Karnataka Act No. 14 of 1993) on and from the date of its constitution, the Authority shall be deemed to be the Development Authority and Village Panchayat for Kaginele, and the Authority shall have all the powers and perform all the functions of a Grama Panchayat as if the said Authority has been constituted under Section 4 of the Karnataka Panchayat Raj Act, 1993 (Karnataka Act No. 14 of 1993).
