Section 42(2) in Karnataka Municipal Corporations Act, 1976
(2)This section applies to any public meeting in connection with corporation elections held in any [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] between the date of the issue of a notification fixing the date of the poll to elect a councillor or councillors and the date on which the election is held.
