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State of Karnataka - Section
Section 30A in The Karnataka Civil Courts Act, 1964
30A. Substitution of the expressions “Senior Civil Judge”, “Civil Judge”, “Court of Senior Civil Judge”, “Court of Civil Judge”, for the expressions in certain laws in force.-
Unless the context otherwise requires, in any law in force or rule, notification or order made thereunder, for the expressions in column (1) below, the expressions in the corresponding entry in column (2) shall be substituted, namely:-| Column (1) | Column (2) |
|---|---|
| Court of Civil Judge or Civil Judges Court or Court of Civil Judge (Senior Division) | Court of Senior Civil Judge |
| Civil Judge or Civil Judge (Senior Division) | Senior Civil Judge |
| Munsiff or Civil Judge (Junior Division) | Civil Judge |
| Munsiff’s Court or Court of Civil Judge (Junior Division) | Court of Civil Judge |