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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(1)(d) in Karnataka Panchayat Raj Act, 1993

(d)the members of the interim Grama Panchayat so constituted shall subject to the provisions of sections 12, 13, 43 and 43-A hold office for the unexpired portion of their term of office in the existing Grama Panchayat;