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[Cites 0, Cited by 0] [Section 247(3)] [Section 247] [Entire Act]

State of Karnataka - Subsection

Section 247(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)provide for the payment, as they fall due, of all installments of principal and interest for which the Taluk Panchayat may be liable in respect of loans contracted by it; time be fixed by the Government either generally or for any Taluk Panchayat;