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[Cites 0, Cited by 1] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(2) in Karnataka Municipal Corporations Act, 1976

(2)If the Mayor is continuously absent from the city for more than eight days, or is incapacitated for more than eight days his functions shall devolve on the Deputy Mayor until the mayor returns to the city or recovers from his incapacity, as the case may be.