Section 361(2) in Karnataka Municipalities Act, 1964
(2)The provisions of this Act relating to town [municipal areas] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] shall not apply to the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] declared as a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] under sub-section (1) with effect from the date specified in the declaration.
