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 0] [Section 24] [Entire Act] State of Karnataka - Subsection Section 24(2) in The Karnataka Civil Courts Act, 1964 (2)No District Judge, Senior Civil Judge or Judge of the Court of Small Causes shall try any appeal against any decree or order passed by himself in any other capacity.
