Section 2(i) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987
(i)"councillors" means a councillor of a Municipal Corporation or a Municipal Council [or a Town Panchayat elected] [Substituted by Act 13 of 1995 w.e.f. 3.5.1995.] under the Karnataka Municipal Corporations Act, 1976 or the Karnataka Municipalities Act, 1964 as the case may be ;
