Section 40 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
40. Vacations.
(1)Subject to the approval of the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Chief Commissioner"] State Government], the [Subs., ibid., for" Judicial commissioner"] High Court] shall prepare a list of days to be observed in each year as closed holidays in the [Subs., ibid., for" Court of the Judicial Commissioner"] High Court] and the Civil Courts subordinate to that Court.(2)The list shall be published in the Official Gazette.(3)Any judicial act done by a Civil Court on a day specified in the list shall not be, invalid by reason only of its having been done on that day.
