Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

Greater Bengaluru City Corporation -

Section 17(2) in The Bangalore City Civil Court Act, 1979

(2)after section 4, the following proviso shall be inserted, namely:-"Provided that, in the City of Bangalore, the High Court may appoint a District Judge who shall be called the Chief Judge of the Court of small Causes." ;