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[Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(2)(f) in Karnataka Municipalities Act, 1964

(f)[Two] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.] members to be elected by the municipal councillors of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] from among themselves in the prescribed manner, or in default of election as aforesaid, to be appointed by the Government from among the municipal councillors of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.].