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[Cites 0, Cited by 0] [Section 352] [Entire Act]

State of Karnataka - Subsection

Section 352(9) in Karnataka Municipalities Act, 1964

(9)Notwithstanding anything contained in this section where two-third of the total number of councillors of any Town Panchayat have been elected, the Town Panchayat shall be deemed to be have been duly constituted under this Act.