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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(1)(a) in Telangana Civil Courts Act, 1972

(a)to the Court of the Chief Judge, when the amount or value of the subject matter of the suit or proceeding [is not more than rupees [five lakhs] [Substituted by Act No.28 of 2000.]];