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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1)(j) in Karnataka Municipal Corporations Act, 1976

(j)[ if he is so disqualified by any law for the time being in force for the purposes of election to the State Legislature: [Substituted by Act 35 of 1994 w.e.f.1.6.1994.]