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State of Karnataka - Section

Section 8 in The Karnataka Civil Courts Act, 1964

8. Number of Senior Civil Judges and Court of a Civil Judges to the Court of a Senior Civil Judge or Civil Judge.—

The State Government, may, in consultation with, the High Court fix and from time to time vary, by notification, the number of Senior Civil Judge to be appointed for the Court of a Senior Civil Judge and the number of Civil Judge to be appointed for a Court of a Civil Judge.