Section 7(1) in Karnataka Municipalities Act, 1964
(1)Subject to the provisions of section 9, the [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] may by notification declare that any local area shall from a date to be specified in the notification cease to be a [smaller urban area.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]
