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[Cites 0, Cited by 0] [Section 310] [Entire Act]

State of Karnataka - Subsection

Section 310(5) in Karnataka Panchayat Raj Act, 1993

(5)[ The Adhyaksha of the Zilla Panchayat shall be the Chairman of the District Planning Committee, and the Mayor or President of the Municipal Corporation or the Municipal Council respectively having jurisdiction over the headquarters of the district, shall be the Vice-Chairman.] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.]