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[Cites 0, Cited by 2] [Section 7(1)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)[not exceeding ten percent of the total number of Councillors in the case of Bruhat Bangalore Mahanagara Palike] [Deemed to have been Substituted by Act 22 of 2009 w.e.f. 04.06.2009.] and not more than five persons in the case of other City Corporations nominated by the Government from amongst the residents of the city,-
(i)who are persons having special knowledge and experience in municipal administration or matters relating to health, town planning or education; or
(ii)who are social workers;