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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(3) in Telangana Civil Courts Act, 1972

(3)Notwithstanding anything in section 17, the proceedings taken cognizance of by, or transferred to, a [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] under the provisions of this section shall be disposed of by him subject to the law applicable to like proceedings when disposed of by the District Judge.