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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(2) in The Gujarat Civil Courts Act, 2005

(2)In every such case, the plaintiff shall be referred to the Court of the Senior Civil Judge, such suit shall be instituted only in the Court of the Senior Civil Judge and shall be heard by such Senior Civil Judge subject to the provisions of Section 24 of the Code.