Section 22 in The Karnataka Civil Courts Act, 1964
22. Power to invest the court of the Senior Civil Judge with small cause powers-
(1)The High Court, may by notification, invest within such limits, as it shall from time to time, determine, the court of a Senior civil Judge with jurisdiction for the trial of suits cognizable by a court of small causes up to two lakhs rupees in Bangalore city and one lakh rupees in other places(2)The High Court, may by notification, withdraw or alter, whenever it thinks fit, such jurisdiction of the court of the Senior civil judge so invested.
