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 Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Entire Act] State of Karnataka - Section Section 32 in Karnataka Municipal Corporations Act, 1976 32. Publication of results of elections. - All elections of the Mayor and the Deputy Mayor and all elections of councillors shall be notified by Government in the official Gazette.
