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

State of Karnataka - Subsection

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

(k)all officers and servants in the employ of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council immediately before the said date shall become officers and servants of the corporation under this Act and shall, and until other provision is made in accordance with the provisions of this Act, receive salaries and allowances and be subject to the conditions of service to which they were entitled immediately before such date: