Section 16(2) in The Bangalore City Civil Court Act, 1979
(2)in section 10,-(a)for sub-clause (b) of clause (i), the following shall be substituted, namely :-"(b) under section 395 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974.)";(c)clause (iii) shall be omitted.
