Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(1) in Kerala Civil Courts Act, 1957 (1)For the purposes of this Act, the Government may, by notification in the Gazette divide the State into civil districts (hereinafter referred to as districts) and alter the limit or the number of such districts.
