Section 2(b) in Karnataka Local Authorities (Official Language) Act, 1981
(b)if the population of a linguistic minority within the area of operation of such local authority is not less than fifteen percent.--(i)petitions shall be accepted in the language of such minority and as far as possible replies thereto shall be given in that language;(ii)hand--outs and publicity material shall also be given in the language of such minority;(iii)notices of the local authorities shall also be published in the language of such minority.
