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] [Entire Act] Greater Bengaluru City Corporation - Section 4 in The Bangalore City Civil Court Act, 1979 4. Subordination to and superintendence by the High-Court.- The City Civil Court shall be deemed to be a court subordinate to and subject to the control and superintendence of the High Court.
