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[Cites 0, Cited by 1] [Section 16(1)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1)(j) in Karnataka Municipalities Act, 1964

(j)[ if he is so disqualified by or under any law for the time being in force for the purpose of election to the State Legislature: [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]