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[Cites 0, Cited by 1] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4) in Bengal, Agra And Assam Civil Courts Act, 1887

(4)For the purposes of proceedings which are not pending in the Court of the Subordinate Judge on the occurrence of an event referred to in sub-section (1), and with respect to which that Court has exclusive jurisdiction, the District Judge may exercise all or any of the jurisdiction of that Court.