Section 8 in The Bangalore City Civil Court Act, 1979
8. Questions arising in suits, etc., under the Act to be dealt with according to law administered by a District Court.-
Save as otherwise provided in this Act and subject to such rules as the High Court may make for the City Civil Court under Article 227 of the constitution or Section 122 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) all questions which arise in suits or other proceedings under this Act in the City Civil Court shall be dealt with and determined according to the law for the time being administered by a District Court.
