Section 14 in The Hyderabad Agricultural Debtors Relief Act, 1956
14. Power of Munsiff and Subordinate Judge to refer for disposal certain applications to Additional Munsiff or Additional Subordinate Judge.
- A Munsiff or a Subordinate Judge may refer any application filed before him under section 4 or section 8 to an Additional Munsiff or Additional Subordinate Judge of competent jurisdiction respectively.
