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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3) in Chhattisgarh Civil Courts Act, 1958

(3)The District Judge may withdraw any such proceeding taken cognizance of by, or transferred to, a Civil Judge (Class I) under his control, and may either dispose it of himself or transfer it to any other competent Court.