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] [Section 19] [Entire Act] State of Maharashtra - Subsection Section 19(5) in The Hyderabad Agricultural Debtors Relief Act, 1956 (5)When any suit, appeal application or proceeding is retransferred to the Court under sub-section (4), the said Court shall proceed with the same.
