Section 12(1) in The Bangalore City Civil Court Act, 1979
(1)Notwithstanding anything contained in any law but except where the context otherwise requires any reference in any law for the time being in force in the city of Bangalore, to District Court, Court of Civil Judge or Munsiff's Court or to District Judge, Civil Judge or Munsiff shall in the city of Bangalore be construed as a reference to the City Civil Court or a Judge of the City Civil Court, as the case may be, and such law shall, have effect accordingly.
