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State of Karnataka - Section

Section 147 in Karnataka Panchayat Raj Act, 1993

147. General powers of Taluk Panchayat.

- The Taluk Panchayat shall have powers to do all acts necessary for or incidental to, the carrying out of the functions entrusted or delegated to it and, in particular, and without prejudice to the foregoing powers to exercise all powers specified under this Act.