Section 2(p) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011
(p)"urban area" means any area situated within the limits of a city corporation, city municipal council, town municipal council, town panchayat or other notified areas specified under the Karnataka Municipal Corporations Act, 1976 or the Karnataka Municipalities Act, 1964 and upto such distance away from the limits of the above area notified as such by the Government from time to time;
