Section 14(4) in Karnataka Municipalities Act, 1964
(4)In every [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], a voter shall have as many votes as there are councillors to be elected from that [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], but no voter shall at any election give more than one vote to any one candidate.
