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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1) in Telangana Civil Courts Act, 1972

(1)The Government may, after consultation with the High Court, by notification, establish a court to be called the City Civil Court with jurisdiction to receive, try and dispose of, subject to the provisions of this Act, all suits and proceedings of a civil nature arising [in the district of Hyderabad.] [Substituted by Act No.1 of 1980.]