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

State of Karnataka - Subsection

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

(h)in respect of all suits or proceedings disposed of before the appointed day of which the amount or value of the subject matter does not exceed ten thousand rupees by a Subordinate Judge in the Gulbarga Area or the Mangalore and Kollegal Area, no appeal shall lie to the Court of the Civil Judge but an appeal shall lie to the District Court;