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[Cites 0, Cited by 0] [Section 316] [Entire Act]

State of Karnataka - Subsection

Section 316(4) in Karnataka Municipalities Act, 1964

(4)A municipal council constituted upon the dissolution before expiration of its duration shall continue only for the remainder of the period for which the dissolved municipal council would have continued had it not been dissolved.] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.]