Section 29(2)(i) in The Karnataka Civil Courts Act, 1964

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State of Karnataka - Subsection

Section 29(2)(i) in The Karnataka Civil Courts Act, 1964

(i)in respect of all suits or proceedings disposed of before the appointed day of which the amount or value exceeds ten thousand rupees but is less than twenty thousand rupees,-

(i)by any Court other than a District Court, no appeal shall lie to the High Court, but an appeal shall lie to the District Court; and

(ii)by a District Court, an appeal shall lie to the High Court;

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State of Karnataka - Subsection

Section 29(2)(i) in The Karnataka Civil Courts Act, 1964