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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2) in Telangana Civil Courts Act, 1972

(2)The District Judge may withdraw any such proceedings taken cognizance of by, or transferred to a [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and may either himself dispose them of or transfer them to a Court under his control, competent to dispose them off.