Section 16(1B) in Karnataka Municipalities Act, 1964
(1B)[ A person shall be disqualified for being chosen as and for being a Councillor if he is disqualified under section 16C.Provided that the disqualification under this sub-section shall cease to operate after the expiry of three years from the date of the order made under section 16C;] [Inserted by Act 40 of 2003 w.e.f. 10.11.2003.]
