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[Cites 0, Cited by 0] [Section 355E] [Entire Act]

State of Karnataka - Subsection

Section 355E(4) in Karnataka Municipalities Act, 1964

(4)A Municipal Council shall be duly constituted for the smaller urban area under this Act within a period of six months from the date of declaration referred to in sub-section (1) and from the date of the first meeting of the Municipal Council as so constituted the body exercising the powers and performing the duties of the Municipal Council shall stand dissolved.