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[Cites 0, Cited by 7] [Entire Act]

State of Karnataka - Section

Section 27 in Karnataka Municipal Corporations Act, 1976

27. Corrupt practices entailing disqualification.

- The Corrupt practices specified in section 39 shall entail disqualification for being a councillor for a period of six years counting from the date on which the finding of the court as to such practice takes effect under this Act.