Section 12(2)(a) in The Bangalore City Civil Court Act, 1979

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Greater Bengaluru City Corporation -

Section 12(2)(a) in The Bangalore City Civil Court Act, 1979

(a)are exercised by the District Court or the Court of the Civil Judge or the Munsiff's Court, referred to in sub-section (4) of section 3, on and from the appointed date the Jurisdication and powers of such tribunal or other authority shall, in the city of Bangalore, be exercised by the City Civil Court.

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Greater Bengaluru City Corporation -

Section 12(2)(a) in The Bangalore City Civil Court Act, 1979