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State of Karnataka - Section

Section 97 in Karnataka Panchayat Raj Act, 1993

97. Public landing places, carts stand etc.

- Save as otherwise provided in this Act and subject to such rules as may be prescribed a Grama Panchayat, may,
(a)provide public landing places, halting places, and cart stands (which last expression includes stands for any animals and vehicles of any description) and levy fees for their use; and
(b)where any such place or stand has been provided, prohibit the use for the same purpose by any person within such distance thereof, of any public place or the sides of any public road, as the Grama Panchayat may [x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.] specify.