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[Cites 0, Cited by 0] [Section 55(2)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2)(g) in Karnataka Municipal Corporations Act, 1976

(g)the procedure in contested and uncontested elections and the special procedure at elections in [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] where any seat is reserved for the Scheduled Castes or Scheduled Tribes [Backward Classes or Women] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] [x x x] [Omitted by Act 24 of 1978 w.e.f.29.9.1978.];