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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1) in The Karnataka Civil Courts Act, 1964

(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.