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] State of Karnataka - Section Section 1 in The Karnataka Civil Courts Act, 1964 1. Short title, extent and commencement.— (1)This Act may be called the Karnataka Civil Courts Act, 1964.(2)It extends to the whole of State of Karnataka except the City of Bangalore.1(3)It shall come into force on such date1 as the State Government may, by notification, appoint.
