Section 15 in The Bangalore City Civil Court Act, 1979
15. Amendment of Karnataka Act 22 of 1961.-
In the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961),-(a)for clause (d) of section 3, the following clause shall be substituted, namely:"(d) 'Court' means,-(i)in respect of the area comprised within the limits of the City of Bangalore, as defined in the Bangalore City Civil Court Act, 19791 the Court of Small Causes ;(ii)in such other areas as the State Government may in consultation with the High Court, by notification specify, the court of the Civil Judge having territorial jurisdiction over such area; and(iii)in respect of areas other than those referred to in sub-clauses (i) and (ii), the Court of Munsiff having territorial jurisdiction over such area"(b)in sub-section (1) of section 50, for the words "the Court of Civil Judge" the words "the Court of Small Causes or the Court of Civil Judge" shall be substituted.
