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[Cites 0, Cited by 0] [Section 302A(1)] [Section 302A] [Entire Act]

State of Karnataka - Subsection

Section 302A(1)(c) in Karnataka Panchayat Raj Act, 1993

(c)the Zilla Panchayat of the new district or Taluk Panchayat of the new taluk shall, as soon as may be elect members of the committees under section 148, or as the case may be, under section 186;