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[Cites 0, Cited by 0] [Section 10(1A)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1A)(c) in Karnataka Municipal Corporations Act, 1976

(c)[not more than fifty percent of the total number of offices of Mayor and Deputy Mayor] [Substituted by Act 32 of 2012 w.e.f. 30.8.2012.] in the State from each of the categories reserved for persons belonging to Scheduled Castes, Scheduled Tribes and Backward Classes and those which are non-reserved, for women: