Section 500(k) in Karnataka Municipal Corporations Act, 1976
(k)until the reconstitution of the corporation in accordance with the provisions of this Act, notwithstanding anything to the contrary contained in this Act, such number of persons ordinarily resident in the local area included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] who are nominated by the Government shall be additional councillors of the corporation.
