Karnataka Municipal Corporations (Second Amendment) Ordinance, 2001*
| [Karnataka Ordinance No. 4 of 2001] | [9th January, 2001] |
An Ordinance further to amend the Karnataka Municipal Corporations Act, 1976.
Whereas the Karnataka Legislative Council is not in session and the Governor of Karnataka is satisfied that the circumstances exist which render it necessary for her to take immediate action further to amend the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) for the purposes hereinafter appearing;
Now, therefore, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Karnataka is pleased to promulgate the following Ordinance, namely:-
* (Promulgated by the Governor of Karnataka in the 51st year of the Republic of India and first published in the Karnataka Gazette Extraordinary on the 9th day of January, 2001)
1. Short title and commencement.- (1) This Ordinance may be called the Karnataka Municipal Corporations (Second Amendment) Ordinance, 2001.
(2) It shall come into force at once.
2. Amendment of Section 186.- In section 186 of the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977),-
(i) in the heading, for the word "Chapter" the words "certain provisions of this Chapter" shall be substituted;
(ii) for the words "This Chapter" the words and figures "Provisions of sections 187 to 244" shall be substituted.