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State of Jammu-Kashmir - Section

Section 23 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

23. To what 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.