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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in The Civil Courts Act, 1977

(2)The proceedings referred to in sub-section (1) are the following, namely -
(a)proceedings under the Probate and Administration Act which cannot be disposed of by District Delegates ; and references by Collectors under the fifth paragraph of the Third Schedule of the Code of Civil Procedure;
(b)proceedings under the Guardian and Wards Act.