Section 500(a) in Karnataka Municipal Corporations Act, 1976
(a)the [Grama Panchayat of such local area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] (here-inafter referred to as the panchayat) shall cease to exist and the [Taluk Panchayat and Zilla Panchayat within the jurisdiction of which such area is situated] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall cease to have jurisdiction over such area;
