Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(19) in Telangana Panchayat Raj Act, 2018 (19)"Junior Civil Judge" means the Junior Civil Judge appointed under the Telangana Civil Courts Act, 1972, (Act 19 of 1972);
