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[Cites 0, Cited by 0] [Section 13D] [Entire Act]

State of Karnataka - Subsection

Section 13D(2) in Karnataka Municipal Corporations Act, 1976

(2)If councillor of any ward, for any reason ceases to be the Councillor before the expiry of the term of the Corporation, the Area Sabha Representatives of that ward shall also cease to be Area Sabha Representatives and new Area Sabha Representatives shall be nominated in accordance with sub-section (1).