Section 18(2) in Karnataka Municipalities Act, 1964
(2)The term of office of a councillor elected [*] [Omitted by Act 22 of 2000 w.e.f. 29-11-2000.] [*] [Omitted by Act 83 of 1976 w.e.f. 8-12-1976.] to fill a casual vacancy shall continue so long only as the councillor in whose place he is elected [***] [Omitted by Act 13 of 1979 w.e.f. 2-9-1978.] would have been entitled to hold office if the vacancy had not occurred.
