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Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary - (13 May 2024)

ELECTION

Karnataka High Court has held that in order to disqualify a Panchayat member under Section 12 (h) of the Karnataka Gram Swaraj and Panchayat Raj Act, 1993, the existence of a subsisting contract with the Panchayat is necessary.

Tags : KARNATAKA HIGH COURT   SUBSISTING CONTRACT   DISQUALIFICATION   PANCHAYAT  

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