Section 18 in The Bangalore City Civil Court Act, 1979
18. Amendment of Karnataka Act 21 of 1964.-
In the Karnataka Civil Courts Act, 1964 (Karnataka Act 21 of 1964),-(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.(2)in section 2,-(i)after clause (a) the following clause shall be inserted, namely :-"(aa) "city of Bangalore' shall have the meaning assigned to it in the Bangalore City Civil Court Act, 1979" ;(ii)in clause (c), for the Explanation the following Explanation shall be substituted, namely :-"Explanation.- For the purpose of this clause Bangalore Revenue District shall be exclusive of the city of Bangalore."(3)in section 13, after sub-section (3), the following sub-section shall be inserted, namely :-"(4) where the local limits of the Jurisdiction of any District Court, Court of Civil Judge or Munsiff's Court is varied by a notification issued under sub-section (1) or sub-section (2), the High Court may make such orders as it may consider necessary for the transfer of suits, applications, appeals and other proceedings pending in any such court."(4)in sub-section (2) of section 28, for the words "sixty days" the words "thirty days" shall be substituted.
