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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(1) in Karnataka Municipal Corporations Act, 1976

(1)If a person is elected for more than one division, he shall, within three days from the date of the last of such elections, by notice in writing signed by him and delivered to the Commissioner intimate the division from which he chooses to serve and the choice shall be final.