Section 12 in The Karnataka Civil Courts Act, 1964
12. Existing Courts to be deemed to be Courts established under this Act.—
(1)The District Courts existing immediately prior to the appointed day shall be deemed to be District Courts established under this Act, until they are reconstituted in accordance with this Act.(2)The following Courts existing in the State immediately prior to the appointed day, namely:—(a)the Courts of Civil Judges (Senior Division) in the Belgaum Area;(b)the Courts of Civil Judges in the Mysore Area, and(c)the Courts of Subordinate Judges,shall be deemed to be Courts of Civil Judges established under this Act.(3)The following Courts existing immediately prior to the appointed day, namely:—(a)the Courts of Civil Judges (Junior Division) in the Belgaum Area,(b)the Courts of Munsiffs in the Mysore Area, the Gulbarga Area and the Coorg District, and(c)the Courts of District Munsiffs in the Mangalore and Kollegal Area,shall be deemed to be Munsiff's Court established under this Act.
