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

Bombay Presidency - Subsection

Section 4A(2) in The Bombay City Civil Court Act, 1948

(2)Any suit or proceeding so transferred shall be heard and disposed of by the City Court and the City Court shall have all the powers and jurisdiction in respect thereof as if it had been originally instituted in that Court.