Section 147 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
147. the election of a person thereto. The person so elected shall hold office only so
long as the person in whose place he is elected would have held had the vacancynot occurred:Provided that, no election to fill a casual vacancy shall be held if thevacancy occurs within six months before the expiry by efflux of time of the term of
