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

State of Karnataka - Subsection

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

(ee)appeals and proceedings connected therewith pending before a District Court from the decrees and orders passed by a Civil Judge (Junior Division), other than a Joint Civil Judge (Junior Division) appointed or deputed to assist in the Court of a Civil Judge (Senior Division) under section 23 of the Bombay Civil Courts Act, 1869, shall, on the date of commencement of the Karnataka Civil Courts (Amendment) Act, 1965, stand transferred to the Court of the Civil Judge , and shall be disposed of by such Court in accordance with law as if such appeals or proceedings had been preferred to such Court;