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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Civil Courts Act, 1972

(2)The Chief Judge, any Additional Chief Judge, any [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and any [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] appointed to the City Civil Court existing on the date of the commencement of this Act shall be deemed to have been appointed under sub-section (1).