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 23] [Entire Act] State of Karnataka - Section Section 23 in The Karnataka Small Cause Courts Act, 1964 23. Abolition of Courts of Small Causes.— The State Government may, in consultation with the High Court, abolish by notification a Court of Small Causes.
