KARNATAKA LOCAL AUTHORITIES (PROHIBITION OF DEFECTION) ACT, 1987

An Act to prohibit defection by the Councillors of Municipal Corporations, Municipal Councils, Town Panchayats and members of Zilla Panchayats and Taluk Panchayats from the political parties by which they were set up as candidates and matters connected therewith

Act number

Act 20 of 1987

Year

1987

Enacted on

02-05-1987

In force from

29-12-1986

Jurisdiction

Karnataka State Act

Subjects

Elections

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Official source: India Code