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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in Bengal, Agra And Assam Civil Courts Act, 1887

(1)Where any Civil Court under this Act has from any cause ceased to have jurisdiction with respect to any case, any proceeding in relation to that case which, if that Court had not ceased to have jurisdiction, might have been had therein may be had in the Court to which the business of the former Court has been transferred.