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[Cites 0, Cited by 3] [Section 359(1)] [Section 359] [Entire Act]

State of Karnataka - Subsection

Section 359(1)(j) in Karnataka Municipalities Act, 1964

(j)until the reconstitution of the municipal council in accordance with the provisions of this Act, notwithstanding anything to the contrary contained in this Act, one person ordinarily resident in the local area absorbed in the [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] who is nominated by the Government shall be an additional councillor of the municipal council.