Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] State of Karnataka - Section Section 7 in The Karnataka Civil Courts Act, 1964 7. Establishment of Court of a Civil Judge.— (1)There shall be in each district such number of Court of a Civil Judge as may be fixed by the State Government, in consultation with the High Court.(2)Each Court of a Civil Judge1 shall be presided over by a Civil Judge.
