Section 22(1) in Telangana Small Causes Courts Act, 1330 F
(1)Notwithstanding anything contained in this Act or in the Code of Civil Procedure, 1908, (Central Act V of 1908). the High Court may for the duration of the adjournment of any Court of Small Causes in summer vacation, appoint for such Court of Small Causes a Vacation Civil Judge not below the rank of a Chief Judge or Additional Chief Judge.
