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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Municipal Corporations Act, 1976

(1)The election of the Mayor or the Deputy Mayor and members and chairman of standing committees and the determination of disputes relating to such election and the filling up of vacancies in the said offices shall be in accordance with such rules as may be prescribed.