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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Karnataka - Subsection

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

(c)appeals and proceedings connected therewith, pending before the High Court which under this Act have to be preferred to a Court of Civil Judge or District Court, shall, save in the cases specified in clause (d), on the appointed day, stand transferred to the Court of the Civil Judge or the District Court, as the case may be, and shall be disposed of by such Court in accordance with law as if such appeals or proceedings had been preferred to such Court of the Civil Judge or the District Court;