Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Local Authorities (Prohibition Of Defection) (Amendment) Act, 2010 17 of 2010 [16 April 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Karnataka Local Authorities (Prohibition Of Defection) (Amendment) Act, 2010 17 of 2010 [16 April 2010] An Act further to amend the Karnataka Local Authorities (Prohibition of Defection) Act, 1987. Whereas, it is expedient further to amend the Karnataka Local Authorities (Prohibition of Defection Act, 1987) (Karnataka Act 20 of 1987), for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty-first year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Local Authorities (Prohibition of Defection) (Amendment) Act, 2010. (2) It shall come into force at once. 2. Amendment Of Section 4 :- In the Karnataka Local Authorities (Prohibition of Defection) Act, 1987 (Karnataka Act 20 of 1987), in section 4, in sub-section (2), in clause (ii), for the words "to the Divisional Commissioner", the words "to the Regional Commissioner" shall be substituted.