Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(3) in Karnataka Municipal Corporations Act, 1976

(3)Any question whether disqualification under sub-section (2) has occurred shall be decided, on reference made by the corporation, by Government and the decision of Government thereon, shall be final.Explanation. - For purposes of this section family means the spouse and dependant children of the councillor.