22 OF 2024 [11th March 2024] An Act further
to amend the Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (Karnataka Act
14 of 1993). Whereas, it
is expedient further to amend the Karnataka Gram Swaraj and Panchayat Raj Act,
1993 (Karnataka Act 14 of 1993) for the purposes hereinafter appearing; Be it enacted
by the Karnataka State Legislature in the seventy fifth year of the Republic of
India, as follows:- (1) This Act may be called the Karnataka
Gram Swaraj and Panchayat Raj (Amendment) Act, 2024. (2) It shall come into force at once. In the
Karnataka Gram Swaraj and Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) in
section 160, in the first proviso,- (i) the words "and Kodagu" shall
be omitted; and (ii) at the end the following shall be
inserted, namely:- "and in case of Kodagu district,
there shall be one member for every eighteen thousand or part thereof of rural population."Karnataka
Gram Swaraj And Panchayat Raj (Amendment) Act, 2024