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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(c) in Karnataka Municipal Corporations Act, 1976

(c)the president of the said [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council shall become the Mayor of the corporation and discharge duties and perform functions of the Mayor under this Act and the vice-president of the said [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council shall become the Deputy Mayor of the said corporation under this Act;
(cc)[ Where, under the provisions of section 315 or section 316 of the Karnataka Municipalities Act, 1964 either an administrator or an officer has been appointed, to exercise the powers and perform the duties of the Municipal Council, then, such administrator or officer shall be deemed to be an Administrator appointed under section 99 [x x x] [Inserted by Act 24 of 1978 w.e.f. 1.6.1977.]. [x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.]. The advisory council, if any, appointed to advise and assist the administrator appointed under section 315 of the Karnataka Municipalities Act, 1964 shall be deemed to be an Advisory Committee appointed under sub-section (6) of section 99.]