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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(4) in The Karnataka Civil Courts Act, 1964

(4)Where the local limits of the jurisdiction of any District Court, Court of a Senior Civil Judge or Court of a Civil Judge is varied by a notification issued under sub-section (1) or sub-section (2), the High Court may make such orders as it may consider necessary for the transfer of suits, applications, appeals and other proceedings pending in any such court.