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[Cites 0, Cited by 0] [Section 156(1)] [Section 156] [Entire Act]

State of Karnataka - Subsection

Section 156(1)(b) in Karnataka Panchayat Raj Act, 1993

(b)[ control the officers and officials of, or holding office under the Taluk Panchayat subject to the general superintendence and control of the Adhyaksha and such rules as may be prescribed.] [Substituted by Act 9 of 1996 w.e.f. 29.11.1995.]
(bb)[discharge all duties imposed and exercise all the powers conferred on him under this Act and the rules made there under and perform such other functions entrusted to him by the Government from time to time] [Inserted by Act 37 of 2003 w.e.f. 1.10.2003.]