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[Cites 0, Cited by 3] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(3) in Karnataka Panchayat Raj Act, 1993

(3)Every resignation under sub-section (1) shall take effect on the expiry of ten days from the date of its receipt by the Assistant Commissioner or the Adhyaksha, as the case may be, unless within the period of ten days he withdraws such resignation by writing under his hand addressed to the Assistant Commissioner or the Adhyaksha, as the case may be.