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 0] [Entire Act] State of Telangana - Section Section 33 in Telangana Ferries Act, 1314 F 33. Suit shall not be cognizable by Civil Court. - A suit instituted for the determination of the amount of compensation or abatement of the lease-money when such amount is payable under this Act shall not be cognizable by any Civil Court.
