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[Cites 0, Cited by 3] [Section 83] [Entire Act]

State of Karnataka - Subsection

Section 83(1) in Karnataka Municipal Corporations Act, 1976

(1)Notwithstanding anything contained in this Act or in any other law for the time being in force such of the posts under every corporation as are included in the Karnataka Municipal Administrative Service shall be filled by the Government by appointment of officers belonging to the Karnataka Municipal Administrative Service.