Section 501C(2) in Karnataka Municipal Corporations Act, 1976
(2)[ A corporation shall be duly constituted for the larger urban area under this Act within a period of six months from the date of declaration referred to in sub-section (1) and from the date of the first meeting of the corporation as so constituted the body exercising the power and performing the duties of the Corporation shall stand dissolved.] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.]
