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[Cites 0, Cited by 2] [Section 100(1)] [Section 100] [Entire Act]

State of Karnataka - Subsection

Section 100(1)(d) in Karnataka Municipal Corporations Act, 1976

(d)all the councillors or more than two-thirds of the councillors have resigned, Government shall, by notification, appoint an Administrator, for such period as may be specified in the notification and may, by like notification, curtail [or extend, either prospectively or retrospectively] [Substituted by Act 40 of 1981 w.e.f. 1.6.1977.] the period of such appointment [so however, the total period of such appointments shall not exceed six months] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.]