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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)one other councillor [referred to in clause (a) of sub-section (1) of section 7] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.] to be the Deputy Mayor.