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State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir Code of Civil Procedure Act, 1977

15. To whom Court application lies.

(1)where the several Courts having jurisdiction are subordinate to the same appellate Court, an application under section 22 shall be made to the appellate Court.
(2)Where such Courts are subordinate to different appellate Courts, the application shall be made to the High Court.