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[Cites 0, Cited by 0] [Section 506(1)] [Section 506] [Entire Act]

State of Karnataka - Subsection

Section 506(1)(iii) in Karnataka Municipal Corporations Act, 1976

(iii)the standing committees functioning immediately before the commencement of this Act shall stand dissolved with effect from the date of such commencement and the chairmen and members of such standing committees shall cease to be the chairmen and members respectively and the [Bruhat Bangalore Mahanagara Palike] [Deemed to have been substituted by Act 22 of 2009 w.e.f.04.06.2009.] and the Corporation of the City of Hubli-Dharwar shall at their first meeting immediately after the commencement of this Act elect members of the standing committees as provided for in this Act and the standing committees so constituted shall elect the chairman in accordance with the provisions of this Act and such standing committees shall exercise the powers and perform the functions of the standing committees under this Act until standing committees are constituted by the said corporation after general elections are held in accordance with the provisions of this Act;