Section 9(1)(ii) in Andhra Pradesh Civil Courts Act, 1972

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(ii) in Andhra Pradesh Civil Courts Act, 1972

(ii)of the Senior Civil Judge of the City Civil Court, (a) to the Court of the Chief Judge, when the amount or value of the subject matter of suit or proceeding is not more than rupees three lakh (b) to the High Court in other cases; and

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State of Andhra Pradesh - Subsection

Section 9(1)(ii) in Andhra Pradesh Civil Courts Act, 1972