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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(2) in Chhattisgarh Civil Courts Act, 1958

(2)all existing Courts of Munsiffs in the Vindhya Pradesh, Bhopal and Sironj region and of Civil Judges of the Second class in the Madhya Bharat region shall be deemed to be the Courts of Civil Judges (Class II) established under this Act;