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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Greater Bengaluru City Corporation -

Section 6(2) in The Bangalore City Civil Court Act, 1979

(2)While incharge of the office of the Principal City Civil Judge under sub-section (1), the seniormost Judge shall, subject to the general or special orders of the High Court, issued in this behalf, exercise all the powers and perform all the duties of the Principal City Civil Judge.