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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(4) in The Punjab Courts Act, 1918

(4)All appeals from a decree or order of a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Haryana Act 16 of 1995.] pending in the High Court, irrespective of the value of the original suit shall transferred to the District Judge exercising ordinary territorial jurisdiction.