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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(b) in Karnataka Municipal Corporations Act, 1976

(b)the councillors of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council holding office as such immediately before the said date shall become councillors of the corporation;