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[Cites 0, Cited by 7] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(2) in The Gujarat Civil Courts Act, 2005

(2)Every order made by a Senior Civil Judge by virtue of the powers conferred upon him under sub-section (1) shall be subject to an appeal to the High Court where the amount or value of the subject matter exceeds rupees five lakhs or to the Court of District Judge where the amount or value of the subjection matter does not exceed rupees five lakhs.