Section 12(2)(b) in The Bangalore City Civil Court Act, 1979

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Greater Bengaluru City Corporation -

Section 12(2)(b) in The Bangalore City Civil Court Act, 1979

(b)are exercised by the District Judge or a Civil Judge or a Munsiff, presiding over any of the Courts, referred to in sub-section (4) of section 3, on and from the appointed date the jurisdiction and powers of such tribunal or other authority shall in the city of Bangalore be exercised by the Principal City Civil Judge or any other Judge nominated by him.

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Greater Bengaluru City Corporation -

Section 12(2)(b) in The Bangalore City Civil Court Act, 1979