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[Cites 0, Cited by 0] [Section 506(1)] [Section 506] [Entire Act]

State of Karnataka - Subsection

Section 506(1)(iv) in Karnataka Municipal Corporations Act, 1976

(iv)subject to any order made under section 508, casual vacancies in the seats of councillors of the bodies exercising the powers and performing the duties of a corporation under this sub-section shall be filled and all matters in connection with the filling up of such vacancies shall be regulated in accordance with the provisions governing the filling of such vacancies and regulating such matters immediately before the said date in the city of Bangalore and the City of Hubli-Dharwar before commencement of this Act;