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[Cites 0, Cited by 1] [Section 6(1)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1)(a) in Chhattisgarh Civil Courts Act, 1958

(a)the Court of the Civil Judge (Class II) shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding Rs. 25,000.