Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Municipal Corporations (Amendment) Act, 2009 22 of 2009 [05 September 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7 3. Substitution Of Certain Expressions 4. Repeal And Savings Karnataka Municipal Corporations (Amendment) Act, 2009 22 of 2009 [05 September 2009] 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 Sixtieth year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Municipal Corporations (Amendment) Act, 2009. (2) It shall be deemed to have come into force with effect from Fourth day of June, 2009. 2. Amendment Of Section 7 :- In the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) (hereinafter referred to as the principal Act), in Section 7, in sub-section (1).-- (i) for clause (a), the following shall be substituted, namely.-- "(a) such number of elected Councilors not being less than thirty and not more than two hundred as the Government may, by notification determine"; and (ii) in clause (b), for the words "not more than ten persons in the case of Bangalore City Corporation", the words "not exceeding ten per cent of the total number of Councilors in the case of Bruhat Bangalore Mahanagara Palike" shall be substituted. 3. Substitution Of Certain Expressions :- In the principal Act, for the expressions "Bangalore City Corporation" or "Corporation of the City of Bangalore" wherever they occur, the expression "Bruhat Bangalore Mahanagara Palike" shall be substituted. 4. Repeal And Savings :- (1) The Karnataka Municipal Corporations (Amendment) Ordinance, 2009 (Karnataka Ordinance No. 4 of 2009) is hereby-repealed. (2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by this Act.