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[Cites 0, Cited by 0] [Section 503(3)] [Section 503] [Entire Act]

State of Karnataka - Subsection

Section 503(3)(a) in Karnataka Municipal Corporations Act, 1976

(a)the body functioning as a [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] municipal council under the Karnataka Municipalities Act, 1964 immediately before the date of the said declaration in respect of the said area shall become a body competent to exercise the powers and perform the duties conferred by the provisions of the Act on a corporation in respect of the said area until a corporation is duly constituted for the area within the jurisdiction of such body under the provisions of this Act; 1. Substituted by Act 35 of 1994 w.e.f. 1.6.1994.