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

State of Karnataka - Subsection

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

(ii)the persons holding office immediately before the date of commencement of this Act, as Mayor, Deputy Mayor or councillors of the City of Bangalore Corporation or the Hubli-Dharwar Corporation as the case may be, shall with effect from such date become Mayor, Deputy Mayor or councillor respectively of the [Bruhat Bangalore Mahanagaran Palike] [Deemed to have been substituted by Act 22 of 2009 w.e.f.04.06.2009.] or the corporation of the City of Hubli-Dharwar, as the case may be, and they shall continue to discharge the functions conferred on a Mayor, Deputy Mayor, or councillor as the case may be under this Act until a Mayor, a Deputy Mayor or councillor elected in accordance with this Act for the [Bruhat Bangalore Mahanagara Palike] [Deemed to have been substituted by Act 22 of 2009 w.e.f.04.06.2009.] or the City of Hubli-Dharwar as the case may be, constituted under this Act;