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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(4) in The Punjab Courts Act, 1918

(4)All appeals from a decree or order of a Civil Judge (Senior Division) and Civil Judge (Junior Division) pending in the High Court, irrespective of the value of the original suit, shall be transferred to the District Judge exercising ordinary territorial jurisdiction.