(2)The pecuniary jurisdiction of a [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] shall extend to all like suits and proceedings of a Civil nature including land acquisition original petitions not other wise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of [which exceeds rupees three lakhs but does not exceed rupees fifteen lakhs.] [Substituted by G.O. Ms. No. 17, Law(LA, LA&J Home Courts. A2) Department, dated 06.12.2014.]
