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

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State of Karnataka - Subsection

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

(j)if in respect of any suit or proceedings disposed of before the appointed day, an appeal lies to the District Court instead of an appeal to the High Court, the period of limitation for preferring the appeal to the District Court shall be the same as for preferring the appeal to the High Court.

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State of Karnataka - Subsection

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