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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

Greater Bengaluru City Corporation -

Section 19(6)(c) in The Bangalore City Civil Court Act, 1979

(c)Applications for review and for execution of a decree or order passed by the court of Civil Judge referred to in sub-section (4) of section 3 under the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961) which have not been filed before the appointed date may on and from the appointed date be filed in the court of Small Causes;