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[Cites 0, Cited by 0] [Section 3B(2)] [Section 3B] [Entire Act]

State of Karnataka - Subsection

Section 3B(2)(a) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(a)the merger of the political party of a councillor or a member shall be deemed to have taken place if, and only if, not less than two-thirds of the members of the political party concerned have agreed to such merger :