Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Karnataka - Section

Section 6 in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

6. Amendment of Karnataka Act 14 of 1977.

- In the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977), after sub-section (1) of section 26, the following sub-section shall be inserted, namely :-"(1A) A person shall be disqualified for being a Councilor if he is so disqualified under the Karnataka Local Authorities (Prohibition of Defection) Act, 1987".