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State of Karnataka - Section

Section 5 in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

5. Amendment of Karnataka Act 22 of 1964.

- In the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), after sub-section (1) of section 16, the following sub-section shall be inserted, namely :-"(1A) A person shall be disqualified for being a Councillor if he is so disqualified under the Karnataka Local Authorities (Prohibition of Defection) Act, 1987".