Section 16 in The Bangalore City Civil Court Act, 1979
16. Amendment of Karnataka Act 5 of 1962.-
In the Karnataka High Court Act, 1961 (Karnataka Act 5 of 1962),-(1)in section 9,-(a)for clause (viii), the following clause shall be substituted, namely:-"(viii) exercise of powers conferred by section 389, section 439 and section 440 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) ; "(b)in clause (ix), for the words and figures "under section 526 and section 526-A of the Code of Criminal Procedure, 1898;"the words, brackets and figures "under section 407 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974); "shall be substituted.(c)clause (x) shall be omitted.(d)after clause (xii), the following clause shall be inserted, namely:-"(xiii) all appeals against the decrees or orders passed by the City Civil Court or deemed to have been passed by the City Civil Court in suits and proceedings the value of which is less than rupees twenty thousand."(2)in section 10,-(a)for sub-clause (b) of clause (i), the following shall be substituted, namely :-"(b) under section 395 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974.)";(c)clause (iii) shall be omitted.
