Section 17(1) in The Bangalore City Civil Court Act, 1979
(1)in section 2,-(a)clause (a) shall be relettered as clause (aa) and before the relettered clause (aa), the following clause shall be inserted, namely :-"(a) "City of Bangalore" shall have the meaning assigned to it in the Bangalore City Civil Court Act, 1979" ;(b)in clause (d), the following shall be added at the end, namely :"and in the City of Bangalore the Chief Judge of the Court of Small Causes;"
