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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Telangana - Subsection

Section 18(1) in Telangana Civil Courts Act, 1972

(1)Notwithstanding anything in this Act, the Government may, after consultation with the High Court, by notification, establish a [Court of a Senior Civil Judge] [Substituted by Act No. 29 of 1997.] for such area comprised within the limits of the jurisdiction of two or more District Courts as may be specified in the notification.