Section 501A(k) in Karnataka Municipal Corporations Act, 1976
(k)until the reconstitution of the corporation in accordance with the provisions of this Act, notwithstanding anything to the contrary contained in this Act, such number of persons as may be prescribed ordinarily resident in the area of the said local authority included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.], who shall be nominated by the Government shall be additional councillors of the corporation.
