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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(4) in Chhattisgarh Civil Courts Act, 1958

(4)Proceedings taken cognizance of by, or transferred to a Civil Judge (Class I) under this section shall be disposed of by him in accordance with the law and rules applicable to like proceedings in the Court of the District Judge.