Section 42(3) in Karnataka Municipalities Act, 1964
(3)The election of the president or the vice-president and the filling up of vacancies in the said offices and the determination of disputes relating to such election shall be [***] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976 and omitted by Act 36 of 1994 w.e.f. 1.1.1996.] in accordance with such rules as may be prescribed:Provided that the authority to determine such election disputes shall be such judicial officer as may be prescribed.
