Section 316(5) in Karnataka Municipalities Act, 1964
(5)An order of [dissolution] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] of a municipal council under sub-section (1) [***] [Omitted by Act 36 of 1994 w.e.f. 1-6.1994.] together with a statement of the reasons therefor shall be laid before both Houses of the State Legislature as soon as may be after it is made.
