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[Cites 0, Cited by 0] [Section 316(2)] [Section 316] [Entire Act]

State of Karnataka - Subsection

Section 316(2)(i) in Karnataka Municipalities Act, 1964

(i)all the councillors of the municipal council shall, on such date as may be specified in the order vacate their office as such councillors without prejudice to their eligibility for election [under sub-section (3)] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.];