- For the purpose of this charter, unless the context otherwise requires,-(a)"municipal council" includes a person or persons appointed to exercise the powers and to perform the functions of municipal council;(b)[ "Town Panchayat" means a Town Panchayat constituted under section 350 of the Karnataka Municipalities Act, 1964;] [Clause (b) and (c) Substituted by Act 29 of 1997 w.e.f. 20.10.1997.](c)"Grama Panchayat" includes a person or persons appointed to exercise the powers and to perform the functions of a Grama Panchayat under section 8.
