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 3 in The Karnataka Civil Courts Act, 1964 3. Class and designation of Civil Courts.— There shall be three classes of Civil Courts subordinate to the High Court, namely, (1) the District Court; (2) the Court of a Senior Civil Judge; and (3) the Court of a Civil Judge.
