Section 18(1A) in Karnataka Municipalities Act, 1964
(1A)[ The term of office of the councillor elected at a general election or nominated in clause (b) of sub-section (1) of section 11 shall commence on the date appointed for the first meeting of the municipal council.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]] [Sub-section (1) substituted by Act 13 of 1979 w.e.f. 8.12.1976.]
