Section 17(4) in The Bangalore City Civil Court Act, 1979
(4)in section 20, after sub-section (2), the following sub-section shall be inserted, namely :-"(3) Notwithstanding anything contained in sub-sections (1) and (2) the Court of Small Causes in the city of Bangalore shall be subordinate to and subject to the administrative control and superintendence of the High Court.";
