Section 2(9) in Karnataka Municipalities Act, 1964
(9)"Election Tribunal" means in respect of any area any judicial officer appointed by notification by the Government to be Election Tribunal in respect of such area and where no such judicial officer is appointed, the [Civil Judge] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] having jurisdiction over the area within which the election has been or should have been held.[Explanation. ***] [Omitted by SO 1911 dated 24.10.1973.]
