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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(c) in The Chennai City Civil Court Act, 1892

(c)on or after the 1st day of December 1995, except when the amount or value of the subject matter of the suit exceeds rupees three lakhs in which case appeal shall lie to the High Court.