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[Cites 0, Cited by 0] [Section 300] [Entire Act]

State of Karnataka - Subsection

Section 300(5) in Karnataka Panchayat Raj Act, 1993

(5)The report submitted under sub-sections (3) and (4) to the Government shall together with a memorandum by the Government reviewing the working of the Grama Panchayats, Taluk Panchayats and Zilla Panchayats, shall be laid before both the Houses of the State Legislature.