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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Telangana Civil Courts Act, 1972

(2)The local limits of the jurisdiction of every District Court, [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] existing on the date of the commencement of this Act shall be deemed to have been fixed under this section and shall continue as such until altered.