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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(4) in The Tamil Nadu Civil Courts Act, 1873

(4)The place, at which the Court of the vacation Civil Judge shall be held, shall be the same as the place at which the District Court concerned may be held. The Vacation Civil Judge shall have such administrative control over the staff of the several Civil Courts in tire district, as the High Court may, by general or special order, determine.