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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)all the councillors of the corporation shall, on such date as may be specified in the order, cease to hold office as such councillors without prejudice to their eligibility for election under sub-section (8);