Section 361(4) in Karnataka Municipalities Act, 1964
(4)Before any town [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] is constituted into a city [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.], the procedure prescribed in section 9 shall, as far as may be, be followed.
