Section 358(1) in Karnataka Municipalities Act, 1964
(1)The Government shall, within a period not exceeding [six months] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] from the date on which the interim municipal council has been constituted, take steps in accordance with section 11 for the purpose of determining the number of councillors of, and for holding elections for, a new municipal council.
