Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6(1)] [Section 6] [Entire Act] State of Chattisgarh - Subsection Section 6(1)(c) in Chhattisgarh Civil Courts Act, 1958 (c)the Court of the District Judge shall have jurisdiction to hear and determine any suit or original proceeding without restriction as regards value.