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[Cites 0, Cited by 0] [Section 506(1)] [Section 506] [Entire Act]

State of Karnataka - Subsection

Section 506(1)(vi) in Karnataka Municipal Corporations Act, 1976

(vi)all officers and servants in the employment of the [Bruhat Banagalore Mahanagara Palike] and the Hubli Dharwar Corporation, immediately before the commencement of this Act, shall become officers and servants of the respective Corporations under this Act and shall, until other provision is made in accordance with the provisions of this Act, receive salaries and allowances and be subject to the conditions of service to which they were entitled to immediately before such date: