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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1)(d) in The Karnataka Public Libraries Act, 1965

(d)one person elected from among its members by each municipal council or other municipal body in the district with jurisdiction over a municipal area other than an area for which a City Library Authority is established having a population of not less than fifty thousand;