KARNATAKA MUNICIPALITIES (AMENDMENT) ORDINANCE, 2022

[Ordinance No. 03 of 2022]

PREAMBLE

An Ordinance further to amend the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964);

Whereas the Karnataka Legislative Assembly and the Karnataka Legislative Council are not in session and the Governor of Karnataka is satisfied that the circumstances exist which render it necessary for him to take immediate action to promulgate the Ordinance 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:-

Ordinance 1. Short Title and Commencement.

(1)     This Ordinance may be called the Karnataka Municipalities (Amendment) Ordinance, 2022.

(2)     It shall be deemed to have come into force with effect from the 12th day of August, 2021.

Ordinance 2. Amendment of Section 387.

In the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), section 387, shall be omitted.