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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Greater Bengaluru City Corporation -

Section 19(10) in The Bangalore City Civil Court Act, 1979

(10)For removal of doubts it is hereby declared that the provisions of the Karnataka Civil Rules of Practice, 1967 and other rules regulating the practice and procedure of the Civil Courts, applicable to the Civil Courts in the State of Karnataka on the appointed date shall, until they are amended or altered, mutatis mutandis apply to the City Civil Court.