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[Cites 0, Cited by 8] [Section 5] [Entire Act]

Greater Bengaluru City Corporation -

Section 5(2) in The Bangalore City Civil Court Act, 1979

(2)The Principal City Civil Judge may, subject to the General or Special Orders of the High Court, from time to time, make such arrangement as he thinks fit for the distribution of the business of the City Civil Court among the Judges thereof.