Section 13A in Karnataka Municipal Corporations Act, 1976
13A. Definitions and application.
(1)In this Chapter, unless the context otherwise requires,-(a)"Area" means an area, determined in the manner specified in section 13B;(b)"Area Sabha" means, in relation to an Area, a body of all the persons who are registered as voters in the electoral rolls pertaining to any polling station of that Area;(c)"Association" means a trust, society, association or organization registered under Karnataka Societies Registration Act, 1960 and fulfil the conditions specified in sub-clause (iii) of clause (c) of sub-section (2) of section 13H.(d)"Polling Station" means Polling station set up for conducting elections to the Corporation;(e)"Ward Committee" means a committee constituted under section 13H.(f)"Ward Development Scheme" shall be the development scheme prepared by the Ward Committee for the budget allotted to it by the Corporation.(2)The provisions of this Chapter shall apply to such of the Corporations as may be notified by the State Government.
