Section 4(3) in Telangana Small Causes Courts Act, 1330 F
(3)appoint the place or places at which the Court of such Judge or [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.] or Judges shall be held:Provided that no person shall be appointed as Judge unless he is in the opinion of Government qualified for appointment as a District Judge and no person shall be 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.] unless he is in the opinion of Government qualified either to be appointed as an Additional District Judge or 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.];
