Section 10 in The Karnataka Civil Courts Act, 1964
10. Locality of Courts.-
(1)The place or places at which every Civil Court under this Act shall be held shall be fixed and may from time to time be altered, by the State Government in consultation with the High Court.(2)The places at which the said Courts are being held immediately prior to the appointed day, shall, until an order is made under sub-section (1), be deemed to be the places fixed under sub-section (1).(3)The places fixed for any Court under this section shall be deemed to be within the local limits of the jurisdiction of that Court.
