Section 18(3) in The Bangalore City Civil Court Act, 1979
(3)in section 13, after sub-section (3), the following sub-section shall be inserted, namely :-"(4) where the local limits of the Jurisdiction of any District Court, Court of Civil Judge or Munsiff's Court is varied by a notification issued under sub-section (1) or sub-section (2), the High Court may make such orders as it may consider necessary for the transfer of suits, applications, appeals and other proceedings pending in any such court."
