KARNATAKA CIVIL COURTS ACT, 1964
An Act to provide for a uniform law relating to the constitution, powers and jurisdiction of the Civil Courts in the State of Karnataka subordinate to the 1High Court of Karnataka
- Act number
- Act 21 of 1964
- Year
- 1964
- Enacted on
- 28-03-1964
- In force from
- 09-04-1964
- Jurisdiction
- Karnataka State Act
- Subjects
- Judiciary And Legal Profession
Read the full text of KARNATAKA CIVIL COURTS ACT, 1964 section by section on LawLens.
Official source: India Code