Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 18] [Entire Act] Greater Bengaluru City Corporation - Section 18(1) in The Bangalore City Civil Court Act, 1979 (1)in sub-section (2) of section 1, for the words "whole of the State of Karnataka" the words " whole of the State of Karnataka except the city of Bangalore" shall be substituted.
