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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in Bengal, Agra And Assam Civil Courts Act, 1887

(2)While in charge of the office of the District Judge, the Additional Judge or Subordinate Judge, as the case may be, may, subject to any rules which the High Court may make in this behalf, exercise any of the powers of the District Judge.