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[Cites 0, Cited by 0] [Section 503B(2)] [Section 503B] [Entire Act]

State of Karnataka - Subsection

Section 503B(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)such number of persons, not being less than two-thirds of the members of the Committee, as may be specified by the Government shall be elected in the prescribed manner by, and from amongst, the elected members of the corporations, the Municipal Councils and town Panchayats, and the Adyakshas and Upadyakshas of Zilla Panchayats, Taluk Panchayats and Grama Panchayats in the Metropolitan area in proportion to the ratio between the population of the city and other municipal area and that of the areas in the jurisdiction of Zilla Panchayat, Taluk Panchayat and Grama Panchayat;