Section 99(4) in Karnataka Municipal Corporations Act, 1976
(4)During the period of [dissolution] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] of the corporation, references in any enactment or law for the time being in force to the Mayor of the corporation shall be construed as references to the Administrator appointed under clause (b) of sub-section (2).
