Section 4(2)(iii) in Karnataka Local Authorities (Prohibition of Defection) Act, 1987

[Cites 0, Cited by 1] [Section 4(2)] [Section 4] [Entire Act]

(iii)in the case of a City or Town Municipal Council, [or Town Panchayat] [Inserted by Act 13 of 1995 w.e.f. 3.5.1995.] to the Deputy Commissioner ;

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