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

State of Andhra Pradesh - Subsection

Section 19(3) in Andhra Pradesh Civil Courts Act, 1972

(3)Notwithstanding anything in section 17, the proceedings taken cognizance of by, or transferred to a Senior Civil Judge under the provisions of this section shall be disposed by him subject to the law applicable to like proceedings when disposed of by the District Judge.