Section 15(2)(a) in The Gujarat Civil Courts Act, 2005

[Cites 0, Cited by 24] [Section 15(2)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2)(a) in The Gujarat Civil Courts Act, 2005

(a)to the Court of the District Judge of the district when the amount or value of the subject matter of the original suit or proceedings is less than five lakhs of rupees [or such other sum as the High Court may, by notification, from time to time specify.] [Substituted 'or such other sum as the High Court may, from time to time specify' by Gujarat Act No. 7 of 2014, dated 28.7.2014.]

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State of Gujarat - Subsection

Section 15(2)(a) in The Gujarat Civil Courts Act, 2005