Section 12 in The Bangalore City Civil Court Act, 1979
12. Construction of references to District Court, the Court of the Civil Judge, Munsiff's Court, District Judge, Civil Judge and Munsiff in other laws.-
(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.(2)Where immediately prior to the appointed date, under any law in force in the city of Bangalore, the Jurisdiction and powers of a tribunal or any other authority,-(a)are exercised by the District Court or the Court of the Civil Judge or the Munsiff's Court, referred to in sub-section (4) of section 3, on and from the appointed date the Jurisdication and powers of such tribunal or other authority shall, in the city of Bangalore, be exercised by the City Civil Court.(b)are exercised by the District Judge or a Civil Judge or a Munsiff, presiding over any of the Courts, referred to in sub-section (4) of section 3, on and from the appointed date the jurisdiction and powers of such tribunal or other authority shall in the city of Bangalore be exercised by the Principal City Civil Judge or any other Judge nominated by him.
