Section 3(4) in The Bangalore City Civil Court Act, 1979
(4)The District Courts, the courts of the Civil Judges and the Munsiff's Courts established under the Karnataka Civil Courts Act, 1964 (Karnataka Act 21 of 1964),-(a)exercising jurisdiction only within the local limits of the City of Bangalore immediately before the appointed date, shall on and from the said date cease to function and are hereby abolished ;(b)exercising jurisdiction within the local limits of the City of Bangalore as well as outside such limits immediately before the appointed date, shall, on and from the said date, cease to have jurisdiction within the local limits of the City of Bangalore.
