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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(1)(i) in Telangana Civil Courts Act, 1972

(i)any District Judge or [Senior Civil Judge] [Substituted by Act No. 29 of 1997.], with the jurisdiction of a Judge of a Court of Small Causes for the trial of suits cognizable by such Courts upto the amount of [ten thousand rupees] [Substituted by Act No.30 of 1989.];