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State of Karnataka - Section

Section 21 in The Karnataka Civil Courts Act, 1964

21. Appellate jurisdiction of the Judge of Court of Small Causes.—

The High Court may, by notification, invest any Judge of the Court of Small Causes established under the Karnataka Small Causes Courts Act, 1964, with powers to hear appeals from such decrees and orders of Courts of a Civil Judges as may be referred to him by the District Judge.