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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(2) in The Karnataka Civil Courts Act, 1964

(2)Every order made by a Senior Civil Judge by virtue of the powers conferred upon him under sub-section (1) shall be subject to appeal,—
(i)to the District Court, when the amount or value of the subject matter is less than twenty thousand rupees;
(ii)to the High Court, in other cases.