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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1) in The Karnataka Civil Courts Act, 1964

(1)The High Court, may by notification, invest within such limits, as it shall from time to time, determine, the court of a Senior civil Judge with jurisdiction for the trial of suits cognizable by a court of small causes up to two lakhs rupees in Bangalore city and one lakh rupees in other places