Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 11] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(6) in Karnataka Municipalities Act, 1964 (6)"Councillor" means any person who is legally a member of a municipal council [or Town Panchayat] [Inserted by Act 24 of 1995 w.e.f. 26-9-1995.]
