Section 361(1) in Karnataka Municipalities Act, 1964
(1)Subject to the provisions of sub-section (1) of section 3, the [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] may at any time after consulting the municipal council concerned and considering objections, if any, declare by notification that any town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] [***] [Omitted by Act 34 of 1966 w.e.f. 16.1.1967.] shall, with effect from a date to be specified in the notification, be a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] constituted under this Act.
