Section 3(3)(b) in The Bangalore City Civil Court Act, 1979

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Greater Bengaluru City Corporation -

Section 3(3)(b) in The Bangalore City Civil Court Act, 1979

(b)shall have jurisdiction to receive, try and dispose of all suits and other proceedings of a civil nature and arising within the City of Bangalore except suits or proceedings which are cognizable by the High Court and the Court of Small Causes.

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Greater Bengaluru City Corporation -

Section 3(3)(b) in The Bangalore City Civil Court Act, 1979