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[Cites 0, Cited by 2] [Section 21(1)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1)(b) in Karnataka Municipal Corporations Act, 1976

(b)the number of seats [alloted to each ward which shall be one] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.];