Section 12(3) in The Karnataka Civil Courts Act, 1964
(3)The following Courts existing immediately prior to the appointed day, namely:—(a)the Courts of Civil Judges (Junior Division) in the Belgaum Area,(b)the Courts of Munsiffs in the Mysore Area, the Gulbarga Area and the Coorg District, and(c)the Courts of District Munsiffs in the Mangalore and Kollegal Area,shall be deemed to be Munsiff's Court established under this Act.
