Section 219(2)(iii) in Karnataka Panchayat Raj Act, 1993

[Cites 0, Cited by 0] [Section 219(2)] [Section 219] [Entire Act]

State of Karnataka - Subsection

Section 219(2)(iii) in Karnataka Panchayat Raj Act, 1993

(iii)with the previous sanction of the [Government] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.], for any other purposes for which the application of such property or fund is necessary in public interest:

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State of Karnataka - Subsection

Section 219(2)(iii) in Karnataka Panchayat Raj Act, 1993