Section 4(4) in Telangana Small Causes Courts Act, 1330 F
(4)When a person is appointed as an [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] on the ground that in the opinion of Government, he is qualified for appointment as a District Judge, his pecuniary jurisdiction shall be the same as that of a Judge, Small Causes Court, and where a person is appointed as a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] on the ground that he is qualified for appointment as a [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.], his pecuniary jurisdiction shall extend to [rupees four thousand] [Substituted by Act No.18 of 1989.] and in either case at the time of his appointment or as soon as possible thereafter, the extent of pecuniary jurisdiction of the [Senior Civil Judge] [Throughout the Act for the words 'Additional Judge or Subordinate Judge' wherever they occur the words 'Senior Civil Judge' substituted by Act No.29 of 1997.] concerned shall be notified in the Official Gazette.
