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[Cites 0, Cited by 1] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(8) in Karnataka Municipal Corporations Act, 1976

(8)[ When a Corporation is dissolved it shall be reconstituted in the manner provided under this Act before the end of six months from the date of such dissolution:Provided that where the remainder of the period for which the dissolved Corporation would have continued is less than six months it shall not be necessary to hold an election under this section for constituting a Corporation for such period.