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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(3) in Telangana Civil Courts Act, 1972

(3)[The place or places appointed] [Substituted by Act No.19 of 1984.], or deemed to have been appointed, for the sitting of any court under this section shall be within the local limits of the jurisdiction of that Court, [unless the Government otherwise direct.] [Inserted by Act No.1 of 1980.]