Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 12] [Entire Act] State of Karnataka - Subsection Section 12(3) in Karnataka Municipal Corporations Act, 1976 (3)Notwithstanding the provisions of sub-section (2) the chairman shall vacate his office when he ceases to be a member of the standing committee.
