Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat Civil Courts Act, 2005

(1)There shall be established by the State Government, in consultation with the High Court, by notification, in each district, a Court of a Senior Civil Judge:Provided that the State Government may, in consultation with the High Court establish a Court of a Senior Civil Judge for a part of a district and specify the local limits of its jurisdiction.