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 1] [Section 21(1)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)the number of seats reserved for the Scheduled Castes, the Scheduled Tribes, [Backward Classes and women] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] and the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] in which such seats shall be reserved.