Section 19(9) in The Bangalore City Civil Court Act, 1979
(9)The High Court may, by notification, for the purpose of removing any difficulty,-(a)in relation to the transfer of suits, petitions, applications and other proceedings pending before the District Court, the Court of the Civil Judge and the Munsiff's Court referred to in sub-section (4) of section 3 to the City Civil Court on the appointed date ;(b)in relation to the transfer of applications and proceedings under the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961) pending in the Court of the Civil Judge to the Court of Small Causes on the appointed date ;(c)in relation to the posting and calling of transferred suits, petitions, applications and other proceedings before the City Civil Court; and(d)in relation to the bringing the provisions of this Act into effective operation ;make such provisions or orders not inconsistent with the purposes of this Act as may appear to it to be necessary or expedient.
