Section 2(4) in Karnataka Municipal Corporations Act, 1976
(4)[ "city" means any local area specified as a larger urban area and which is deemed to be a city under section 3 subject to any extension, contraction or alteration of the limits of such area that may be made under this Act.] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.]
