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 2] [Entire Act] State of Karnataka - Subsection Section 2(7) in Karnataka Municipal Corporations Act, 1976 (7)[ "Councillor" means a Councillor referred to in section 7;] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.]
