Section 99(2) in Karnataka Municipal Corporations Act, 1976
(2)When the corporation is [dissolved] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] by an order under sub-section (1), the following consequences shall ensue,-(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);(b)during the period of [dissolution] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] of the corporation, all powers and duties conferred and imposed upon the corporation and the standing committees of the corporation by or under this Act or any other law shall be exercised and performed by an Administrator appointed by Government in that behalf;(c)all property vested in the corporation shall, until it is reconstituted, vest in Government.
