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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(8) in Karnataka Municipalities Act, 1964

(8)If a vice-president of a municipal council is elected [***] [Omitted by Act 36 of 1994 w.e.f. 1-1-1996.] as president of the municipal council, he shall be deemed to have vacated his office as vice-president.