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[Cites 0, Cited by 0] [Section 117(1)] [Section 117] [Entire Act]

State of Karnataka - Subsection

Section 117(1)(e) in Karnataka Panchayat Raj Act, 1993

(e)Before the expiry of the term of the interim Grama Panchayat in accordance with the provisions of clause (d), a Grama Panchayat (hereinafter referred to as the amalgamated Grama Panchayat) shall be constituted in the manner provided in this Act;