Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Municipal Corporations (Second Amendment) Act, 2002 5 of 2003 [25 March 2003] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7 Karnataka Municipal Corporations (Second Amendment) Act, 2002 5 of 2003 [25 March 2003] 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 purpose hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-third year of the Republic of India, as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Municipal Corporations (Second Amendment) Act, 2002. (2) It shall come into force at once. 2. Amendment Of Section 7 :- In Section 7 of the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977), in sub-section (1), in clause (b), for the words "not more than five persons" the words "not more than ten persons in the case of Bangalore City Corporation and not more than five persons in the case of other City Corporations" shall be substituted.