Section 18(2) in The Bangalore City Civil Court Act, 1979
(2)in section 2,-(i)after clause (a) the following clause shall be inserted, namely :-"(aa) "city of Bangalore' shall have the meaning assigned to it in the Bangalore City Civil Court Act, 1979" ;(ii)in clause (c), for the Explanation the following Explanation shall be substituted, namely :-"Explanation.- For the purpose of this clause Bangalore Revenue District shall be exclusive of the city of Bangalore."
