Section 80(3) in Karnataka Town and Country Planning Act, 1961
(3)[ Where a local authority which is not a Planning Authority is dissolved or superseded under the law governing its constitution, the representatives of such local authority shall for purpose of clause (iii) of sub-section (3) of section 4C, be nominated from among the officers of such local authority by the person or persons appointed under such law to exercise the powers and perform the duties of such local authority, and such representatives shall, notwithstanding anything contained in sub-sections (1) and (2) of section 4D, hold office during the pleasure of the said person or persons.] [Inserted by Act 2 of 1968 w.e.f. 12.9.1967.]
