Karnataka Municipal Corporations (Amendment) Act, 2006
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Municipal Corporations (Amendment) Act, 2006 14 of 2007 [07 May 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7 Karnataka Municipal Corporations (Amendment) Act, 2006 14 of 2007 [07 May 2007] An Act further to amend the Karnataka Municipal Corporations Act, 1976. Whereas, it is expedient further to amend the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty- seventh year of Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Municipal Corporations (Amendment) Act, 2006. (2) It shall come into force at once. 2. Amendment Of Section 7 :- In the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977), in section 7, in sub-section (1), in clause (a), for the word "hundred", the words "one hundred fifty" shall be substituted.
Act Metadata
- Title: Karnataka Municipal Corporations (Amendment) Act, 2006
- Type: S
- Subtype: Karnataka
- Act ID: 18636
- Digitised on: 13 Aug 2025