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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Madras Presidency - Subsection

Section 18(1) in The Madras City Civil Court Act, 1892

(1)The Judge of the City Court, or, when the Court consists of more than one Judge, the principal Judge, shall, at the commencement of each year, draw up a list of holidays and vacations to be observed in the Court, and shall submit the same for the approval of the Local Government.