Section 19(1) in Karnataka Municipal Corporations Act, 1976
(1)Every councillor [referred to in clause (a) of sub-section (1) of section 7] [Inserted by Act 35 of 1994 w.e.f.1.6.1994.] shall, not later than one month after the commencement of his term of office and in the same month of each succeeding year, file with the Mayor a declaration of all assets owned by him and any member of his family. Such declaration shall form part of the corporation records.
