Section 99(10) in Karnataka Municipal Corporations Act, 1976
(10)An order of [dissolution] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] of the corporation under sub-section (1) [x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.] together with a statement of the reasons therefor shall be laid before both Houses of the State Legislature as soon as may be after it is made.
