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[Cites 0, Cited by 2] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(i) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

(i)[ in the case of Zilla Panchayat, to the State Election Commissioner";] [Substituted by Act 19 of 1995 w.e.f. 5.6.1995.]