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[Cites 0, Cited by 0] [Section 503B] [Entire Act]

State of Karnataka - Subsection

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

(3)All the members of the House of the People and the State Legislative Assembly whose constituencies lie within the Metropolitan area and the members of the Council of State and the State Legislative Council who are registered as electors in such area shall be permanent invites of the Committee.