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[Cites 0, Cited by 0] [Section 61A] [Entire Act]

State of Karnataka - Subsection

Section 61A(1) in Karnataka Panchayat Raj Act, 1993

(1)A Grama Panchayat may appoint one or more committees consisting of such members as it may decide for any purpose other than those specified in section 61 and may invest the committee so appointed with such powers and functions as may be necessary or expedient for the fulfillment of the purpose for which it is appointed.