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State of Karnataka - Section

Section 6 in The Karnataka Civil Courts Act, 1964

6. Establishment of Court of a Senior Civil Judge.-

(1)There shall be a Court of a Senior Civil Judge for each district:Provided that the State Government may, in consultation with the High Court, establish such a Court for part of a district, or for more than one district, as the case may be.
(2)Each Court of a Senior Civil Judge shall be presided over by a Senior Civil Judge.