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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1A) in Karnataka Municipal Corporations Act, 1976

(1A)[ A person shall be disqualified for being a Councillor if he is so disqualified under the Karnataka Local Authorities (Prohibition of Defection) Act, 1987.] [Inserted by Act 20 of 1987 w.e.f.29.12.1986.]