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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

Greater Bengaluru City Corporation -

Section 19(6)(a) in The Bangalore City Civil Court Act, 1979

(a)All applications under the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961) and proceedings connected therewith and all suits, applications and other proceedings, pending in the courts of Civil Judges and Munsiffs exercising jurisdiction within the limits of the city of Bangalore, which by virtue of this Act or any amendment made by this Act or any notification issued under section 8 of the Karnataka Small Causes Court Act, 1964 (Karnataka Act 11 of 1964), have to be instituted, filed or commenced in the Court of Small causes, shall, on the appointed date, stand transferred to the Court of Small Causes and shall be disposed of by the said court as if they have been instituted or commenced before it.