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

Greater Bengaluru City Corporation -

Section 19(9A) in The Bangalore City Civil Court Act, 1979

(9A)If there be any doubt or difficulty in regard to the question as to which Judge or Court, any suit, appeal or proceeding shall stand transferred to under this section, the Judge or Court designated by the High Court shall be the Judge or Court to which the said suit, appeal or proceeding shall stand transferred under this section and the decision of the High Court shall be final.