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 0] [Section 100(1)] [Section 100] [Entire Act] State of Karnataka - Subsection Section 100(1)(a) in Karnataka Municipal Corporations Act, 1976 (a)the ordinary elections to the corporation under this Act or any proceedings consequent thereon have bee stayed by an order of a competent court or authority;