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[Cites 0, Cited by 2] [Section 352] [Entire Act]

State of Karnataka - Subsection

Section 352(2) in Karnataka Municipalities Act, 1964

(2)For the purpose of elections, the Government shall, by notification, divide a transitional area into such number of territorial constituencies, to be known as wards, as there are councillors determined under sub-section (1) and each ward shall constitute a constituency.