Section 6 in Telangana Protection of Depositors of Financial Establishments Act, 1999
6. Special Court.
(1)For the purposes of this Act, the Government shall, with the concurrence of the Chief Justice of the High Court, by notification, constitute a District and Sessions Court as a Special Court.(2)No court including a court constituted under the Presidency Towns Insolvency Act, 1909 (Central Act III of 1909) and the Provincial Insolvency Act 1920 (Central Act V of 1920), other than the Special Court shall have jurisdiction in respect of any matter to which the provisions of this Act apply.(3)Any pending case in any other court to which the provisions of this Act apply shall stand transferred to the Special Court.(4)The Special Court shall, on an application by the competent authority, pass such order or issue such direction as may be necessary for the equitable distribution among the depositors of the money realized from out of the property attached.
