Section 11(1)(b) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 11(1)(b) in Karnataka Municipalities Act, 1964

(b)not more than five persons nominated by the Government from amongst the residents of the municipal area and who are,-

(i)persons having special knowledge and experience in municipal administration or matters relating to health, town planning or education, or

(ii)social workers.