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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1) in Telangana Civil Courts Act, 1972

(1)The Government may, after consultation with the High Court, by notification, establish such number of Courts of [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] and [Junior Civil Judges] [Substituted by Act No. 29 of 1997.] as they may deem necessary for each district in the State other than the district of Hyderabad.