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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Karnataka - Subsection

Section 124(a) in Karnataka Panchayat Raj Act, 1993

(a)divide the area within the jurisdiction of every Taluk Panchayat for the purpose of elections to such Taluk Panchayat into as many single member territorial constituencies as the number of members required to be elected under section 122.