Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Telangana - Subsection Section 24(2) in Telangana Civil Courts Act, 1972 (2)The High Court may, likewise, withdraw the jurisdiction from the District Judge, [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] so invested.
