Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act] Greater Bengaluru City Corporation - Section 13(2)(b) in The Bangalore City Civil Court Act, 1979 (b)any other Judge, he shall report the circumstances to the Principal City Civil Judge who shall thereupon place it before any other Judge for disposal according to law.