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 2] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(1) in The Karnataka Civil Courts Act, 1964 (1)There shall be a District Court for each district:Provided that the State Government may, in consultation with the High Court, establish a District Court, for more than one district.
