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[Cites 0, Cited by 0] [Section 315(1)] [Section 315] [Entire Act]

State of Karnataka - Subsection

Section 315(1)(d) in Karnataka Municipalities Act, 1964

(d)all the councillors or more than two-thirds of the whole number of councillors of the municipal council have resigned, [so however, the total period of such appointment shall not exceed six months.] [Inserted by Act 36 of 1994 w.e.f. 1-6.1994.]