Section 13 in The Karnataka Civil Courts Act, 1964
13. Local limits of jurisdiction.—
(1)The State Government shall, in consultation with the High Court, and subject to the provisions of section 4 and section 6 of this Act, fix and may from time to time vary, by notification, the local limits of the jurisdiction of any District Court or Court of a Senior Civil Judge under this Act.(2)The State Government shall, in consultation with the High Court, fix and may from time to time vary by notification the local limits of jurisdiction of any Court of a Civil Judge under this Act.(3)Until notifications are issued under sub-section (1) or sub-section (2), the existing local limits of jurisdiction of every Civil Court shall be deemed to have been fixed under this Act.(4)Where the local limits of the jurisdiction of any District Court, Court of a Senior Civil Judge or Court of a Civil Judge is varied by a notification issued under sub-section (1) or sub-section (2), the High Court may make such orders as it may consider necessary for the transfer of suits, applications, appeals and other proceedings pending in any such court.
