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

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

(f)in respect of all suits or proceedings disposed of before the appointed day by,—

(i)a Munsiff in the Mysore Area, Gulbarga Area and Coorg District,

(ii)a District Munsif in the Mangalore and Kollegal Area; and

(iii)a Civil Judge (Junior Division) in the Belgaum Area,

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