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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3)(d) in Karnataka Urban Development Authorities Act, 1987

(d)members of the Karnataka Legislative Assembly representing a part or [whole of the urban area and members of the Karnataka Legislative Council who are the permanent residents of the urban area concerned] [Substituted by Act 14 of 1992 w.e.f. 24.04.1992.];