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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1) in Karnataka Municipal Corporations Act, 1976

(1)No election of a councillor shall be called in question except by an election petition presented for adjudication to the District Court having jurisdiction, within thirty days from the date of the publication of the result of election under section 32.