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[Cites 0, Cited by 2] [Section 16] [Entire Act]

Madras Presidency - Subsection

Section 16(2) in The Madras City Civil Court Act, 1892

(2)in any suit or other proceeding pending at any time in the High Court, and Judge of such Court may at any stage thereof make an order transferring the same to the City Court if in his opinion such suit or proceeding is within the jurisdiction of that Court and should be tried therein;