Section 355(k) in Karnataka Municipalities Act, 1964
(k)until the reconstitution of the Town Panchayat in accordance with the provisions of this Act, notwithstanding anything to the contrary contained in this Act, such number [of persons] [Substituted by Act 22 of 2000 w.e.f. 29.11.2000.] ordinarily resident in the local area included in the transitional area who are nominated by the Government shall be additional councillors of the Town Panchayat.
