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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Karnataka - Subsection

Section 23A(1) in The Karnataka Civil Courts Act, 1964

(1)The High Court may, by notification, invest any Senior Civil Judge orCivil Judge2, within such local limits and subject to such pecuniary and other limitations as may be specified in such notification, with all or any of the powers of a District Judge under the Indian Succession Act, 1925 (Central Act 39 of 1925).