Section 13A(1) in Karnataka Municipal Corporations Act, 1976
(1)In this Chapter, unless the context otherwise requires,-(a)"Area" means an area, determined in the manner specified in section 13B;(b)"Area Sabha" means, in relation to an Area, a body of all the persons who are registered as voters in the electoral rolls pertaining to any polling station of that Area;(c)"Association" means a trust, society, association or organization registered under Karnataka Societies Registration Act, 1960 and fulfil the conditions specified in sub-clause (iii) of clause (c) of sub-section (2) of section 13H.(d)"Polling Station" means Polling station set up for conducting elections to the Corporation;(e)"Ward Committee" means a committee constituted under section 13H.(f)"Ward Development Scheme" shall be the development scheme prepared by the Ward Committee for the budget allotted to it by the Corporation.
