Section 503(4) in Karnataka Municipal Corporations Act, 1976
(4)[ A Corporation shall be duly constituted for the larger urban area under this Act within a period of six months from the date of declaration referred to in sub-section (1) and from the date of first meeting of the corporation as so constituted the body exercising the powers and performing the duties of the Corporation shall stand dissolved.[Provided that where the larger urban area so constituted does not have any newly added area and the election to such smaller urban area was held within one year before the date of declaration of Larger urban area, the election to such larger urban area for constitution of a corporation need not to be held till the completion of the term of members of smaller urban area so elected (irrespective of whether City Municipal Council was constituted or not) and the members of smaller urban area shall continue to be members of the larger urban area corporation to be constituted till the completion of their term so elected and a corporation shall be constituted by treating the said elected members as councilors of the corporation under Section 7 ] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.]
