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

NCT Delhi - Subsection

Section 17(7) in The Delhi High Court Act, 1966

(7)All proceedings pending immediately before the prescribed date in any subordinate court in the Union territory of Himachal Pradesh in or in relation to any such civil suit as is referred to in clause (b) of sub-section (3) shall on-that date stand transferred to the High Court of Delhi which shall proceed to try, hear and determine the matter as if it had been pending therein.