Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2)(j) in Karnataka Municipal Corporations Act, 1976

(j)any other matter relating to elections or election disputes in respect of which the Government deems it necessary to make rules under this section. [(3)] [Re-numbered by Act 19 of 1991 w.e.f.19.2.1990.] In making any rule under this section the Government may provide that any contravention thereof shall, on conviction, be punished with fine which may extend to one hundred rupees.