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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(6) in Telangana Small Causes Courts Act, 1330 F

(6)Notwithstanding the provisions of sub-section (5), any appeal from the judgment, decree or order of the Court of Vacation Judge, shall, when such appeal is allowed by law, lie to the High Court.]