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[Cites 0, Cited by 1] [Section 29(2)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2)(a) in The Karnataka Civil Courts Act, 1964

(a)all suits and proceedings (other than appeals and proceedings connected therewith) pending before any Court which under this Act have to be instituted or commenced in another Court, shall, on the appointed day, stand transferred to such other Court, and shall be continued and disposed of by such other Court in accordance with law as if such suits and proceedings had been instituted or commenced in such other Court;