Section 3(4)(b) in The Bangalore City Civil Court Act, 1979

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Greater Bengaluru City Corporation -

Section 3(4)(b) in The Bangalore City Civil Court Act, 1979

(b)exercising jurisdiction within the local limits of the City of Bangalore as well as outside such limits immediately before the appointed date, shall, on and from the said date, cease to have jurisdiction within the local limits of the City of Bangalore.

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Greater Bengaluru City Corporation -

Section 3(4)(b) in The Bangalore City Civil Court Act, 1979