Karnataka Municipal Corporations (Amendment) Act, 2006*
| [Karnataka Act No. 14 of 2007] | [6th 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:
* Received the assent of the Governor on the 6th day of May, 2007 and First Published in the Karnataka Gazette Extra-ordinary on the 7th day of May, 2007
STATEMENT OF OBJECTS AND REASONS
Amending Act 14 of 2007.- It is considered necessary to amend Section 7 of the Karnataka Municipal Corporations Act, 1976 to raise the maximum number of Councillors from one hundred to one hundred fifty in view of creation of ‘Greater Bangalore Municipal Body.
Hence the Bill.
(L.A. Bill No. 23 of 2006)
[Entry 5 of List II of the Seventh Schedule to the Constitution of India.]
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.