Section 30B in The Karnataka Civil Courts Act, 1964
30B. Construction of references to Civil Judge, Court of Civil Judge or Civil Judges Court or Court of Civil Judge (Senior Division), Munsiff and Munsiff’s Court, Civil Judge (Junior Division) and Court of Civil Judge (Junior Division) in any judgment and decree etc., –
Unless the context otherwise requires, any reference made to in any judgment, decree, order or other instrument prior to the date of commencement of the Karnataka Civil Courts (Amendment) Act, 2009 to,-(i)“Civil Judge (Senior Division)” shall be construed as reference to “Senior Civil Judge” and “Court of Civil Judge” or “Civil Judges Court” or “Court of Civil Judges (Senior Division)” shall be construed as reference to “Court of Senior Civil Judge”;(ii)“Munsiff” “Civil Judge (Junior Division)” shall be construed as reference to “Civil Judge” and “Munsiff’s Court” “Court of Civil Judge (Junior Division)” shall be construed as reference to “Court of Civil Judge.
