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Official Trustees Act, 1913 3. Extent of jurisdiction of High Court The High Court shall, in respect of proceedings instituted by or against the Official Trustee under this Act or the Indian Trusts Act, 1882 (2 of 1882), be a competent Court throughout the territories in relation to which it exercises civil appellate jurisdiction: PROVIDED that nothing in this section shall be construed as affecting the jurisdiction of any district court.    |
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