Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(2) in Telangana Civil Courts Act, 1972

(2)The District Judge may, subject to the orders of the High Court, transfer for disposal any appeal from the decree or order of a [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] preferred in the District Court, to any [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] within the district.