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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(3) in Telangana Civil Courts Act, 1972

(3)[ It shall come into force in such area and on such date as the Government may, by notification, appoint; and they may appoint different dates for different areas and for different provisions of this Act.] [Came into force in the whole of the State except in the Scheduled areas.]