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[Cites 0, Cited by 61] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in The Delhi High Court Act, 1966

(2)Notwithstanding anything contained in any law for the time being in force, the High Court of Delhi shall also have in respect of the said territories ordinary original civil jurisdiction in every suit the value of which exceeds [rupees five lakhs] [Substituted by Act 60 of 1991 s. 2, for "rupees one lakh" (w.e.f. 1-10-1969).].