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[Cites 0, Cited by 8] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(11) in Karnataka Municipalities Act, 1964

(11)[ Save as otherwise provided under this Act, the President and Vice President shall hold office for a period of thirty months from the date of their election, provided that in the meantime they do not cease to be councillors.] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.]