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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 358] [Entire Act] State of Karnataka - Subsection Section 358(2) in Karnataka Municipalities Act, 1964 (2)The councillors of the interim municipal council shall hold office until the date immediately preceding the date of the first meeting of the new municipal council.
