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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Greater Bengaluru City Corporation -

Section 3(4)(a) in The Bangalore City Civil Court Act, 1979

(a)exercising jurisdiction only within the local limits of the City of Bangalore immediately before the appointed date, shall on and from the said date cease to function and are hereby abolished ;