Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Karnataka - Subsection Section 24(3) in The Karnataka Civil Courts Act, 1964 (3)When any such suit, proceeding or appeal comes before any such Judge or Civil Judge, he shall report the circumstances to the Court to which he is immediately subordinate.
